Section 259 in The West Bengal Motor Vehicles Rules, 1989
259. Exemption of military vehicles.
(1)The provisions of the rules 221, 239, 257 and 258 shall not apply to, or in relation to, any military motor vehicle registered under section 60 of the Act.(2)Notwithstanding anything contained in these rules, the Commissioner of Police. [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.], in the city of [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] including suburbs, and elsewhere, the District Magistrate may, by order, in writing, and subject to any conditions, authorise the driving at night without lights of motor vehicles registered under section 60 of the Act during the hour and on the route or routes. or in the area, within his jurisdiction specified in the order.
