Section 18 in The West Bengal Motor Vehicles Rules, 1989
18. State Register of Driving Licences.
- The State Government may, from time to time, issue instructions as to the manner in which the State Register of Driving Licences shall be maintained under section 26 of the Act, and the period for which such Register shall be maintained, subject to compliance with the provisions of section 26 of the Act and rule 23 of the Central Motor Vehicles Rules, 1989.
