Section 319 in The West Bengal Motor Vehicles Rules, 1989
319. Inspection of vehicle involved in an accident.
- Any officer of the Motor Vehicles Department not below the rank of a Motor Vehicles inspector shall inspect the motor vehicle involved in an accident and for the purpose may enter at any reasonable time any premises where the vehicle may be and may remove the vehicle for inspection [subject to realization of a fee, as specified in Schedule "A", from the owner of such motor vehicle involved in such an accident, for the purpose of inspection] [Added vide clause 2(20) of the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003).].
