Section 160(5) in The West Bengal Motor Vehicles Rules, 1989
(5)[ The fee for the issue of a duplicate permit or for the issue of a duplicate Part A or Part B permit shall be as specified in Schedule A.] [Sub-rule (5) substituted vide clause (20) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).]
