Section 287(2) in The West Bengal Motor Vehicles Rules, 1989
(2)[ (a) The driver of any goods vehicle loaded with goods, partly or fully, and passing through the place or check-posts as specified under clause (ii) of sub-rule (1) of this rule, shall get his vehicle weighed by the weigh-bridge installed thereon on payment of such fees as may be specified by the State Government by order :Provided that any goods vehicle owned by the Central/State Government or any Government Undertaking or any person/organization, as may be specified by the State Government by order, shall be exempted from the operation of this clause.(b)The driver of any goods vehicle shall, upon demand by a competent authority, so drive and manipulate the vehicle as to place it or any wheel or wheels thereof, as the case may be upon any weigh-bridge or wheel weigher in such manner that the weight of the vehicle or the weight transmitted by any wheel or wheels may be exhibited by the weigh-bridge or wheel weigher.]
