Section 193 in The West Bengal Motor Vehicles Rules, 1989
193. Garage for transport vehicles.
(1)The owners of every transport vehicle shall maintain suitable garages for accommodating their vehicles and shall not allow the vehicle to be left standing on the road. Particulars of such garages shall be mentioned in the application for permit of a transport vehicle.In respect of transport vehicles already covered by permit such particulars shall be furnished to the Transport Authority which granted the permits within thirty days from the coming into effect of these rules.(2)The owner or the person in possession of every motor vehicle other than transport vehicle shall maintain suitable garage for accommodating such vehicles and shall not allow them to be garaged on any public thoroughfare or any public place.
