Section 60A in The West Bengal Motor Vehicles Rules, 1989
60A. [ Showroom inspection. [Rule 60A inserted vide clause 2(6) of the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003)]
- For the purpose of registration under section 41 of the Act on temporary registration under section 43 of the Act of a non-transport vehicle or a transport vehicle fitted with complete and ready body, the vehicle shall be inspector in the showroom or premises of the dealer or sub-dealer. A fee as prescribed in Schedule A shall be realized from the dealer or sub-dealer for such inspection.]
