Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

State of West Bengal - Subsection

Section 133(2)(a) in The West Bengal Motor Vehicles Rules, 1989

(a)that the vehicle shall not be driven in a public place except by a driver holding a valid licence for the particular category of vehicle who shall be, unless he is himself the permit holder, duly authorised by the permit holder in writing and which writing shall be carried by the driver when driving and produced on demand by Police Officer or Officers of the Motor Vehicle Department;