Section 169 in The West Bengal Motor Vehicles Rules, 1989
169. Provisions for hours of work and exceptions therefrom.
- Subject to the provisions of sub-section (2) of section 91 of the Act, sub-section (1) of that section shall not apply to the case of -(i)any transport vehicle used by or on behalf of any military or police authority in connection with military maneuvers or exercises or in the quelling of riots or civil disturbances;(ii)any fire brigade vehicle or ambulance when being used as such, and any vehicle owned by a local authority and used for municipal purposes to meet cases of emergency or of delay by reasons of circumstances which could not be foreseen;Explanation. - "Local Authority" means Municipal Corporation or Notified Area Authority;(iii)any vehicle being used for the carriage of passengers or goods, in an emergency arising out of fire, earthquake, flood, pestilence or other calamity, riots or civil disturbance:(iv)any vehicle going for, or returning with medical aid in an emergency or carrying any seriously injured or sick person for medical treatment, when no other means are reasonably available;(v)any vehicle proceeding to the nearest place of halt, at which the driver and other occupants can reasonably obtain shelter and refreshment, after a delay in the journey arising out of the provisions of section 132 or section 134 of the Act or out of the failure of any of the tyres or of the machinery of the vehicle which failure could not have been prevented by the exercise of reasonable care and diligence.
