Section 71A in The West Bengal Motor Vehicles Rules, 1989
71A. [ Application for approval of Liquified Petroleum Gas-Kit. [Rules 71A to 71F inserted vide clause (2) of the Notification No. 2227 dated 19.5.2003.]
(1)The Liquified Petrolium Gas-Kit manufacturer or supplier, who has obtained a certificate from any of the testing agencies authorised under rule 126 of the Central Motor Vehicles Rules, 1989, for retro-fitment on in-use vehicles with Liquified Petroleum Gas-Kit, shall apply in Form XVII to the Transport Department, for permission of sale of Liquified Petroleum Gas-Kit. Such application shall be accompanied by specifications, Instructions for working and shall state the type of motor vehicle and capacity of the engine for which the Liquified Petroleum Gas-Kit is intended, along with a fee of Rs. 5,0001-(Rupees five thousand) to be deposited by Treasury Challan No. 7.(2)Upon receipt of an application, the Transport Department may grant permission for sale and retro-fitment of Liquified Petroleum Gas-Kit.
