Section 221 in The West Bengal Motor Vehicles Rules, 1989
221. Spring.
- Subject to the provisions of the Central Motor Vehicles Rules, 1989, every motor vehicle and every trailer drawn thereby shall be equipped with suitable and sufficient means of spring adequately maintained in good and sound condition between the road wheels and the frame of the vehicle :Provided that this rule shall not apply to-(i)any tractor not exceeding 4531 kilograms in weight unladen if all the wheels not equipped with spring of the tractor are fitted with pneumatic tyres:(ii)any land locomotive, land tractor, land implement, agricultural trailer or any trailer used solely for the haulage of felled trees:(iii)motor cycles;(iv)vehicles designed for use in works or in private premises and used on a road, only in passing from one part of the works or premises to another or to works or premises within a distance of 3 kilometres.
