Section 243 in The West Bengal Motor Vehicles Rules, 1989
243. Compulsory electric lighting.
- No light other than an electric light shall be fitted to any public service vehicle :[Provided that an additional light shall be affixed on the hood top of the taxi for being used as signed in the event of hijacking or snatching of the taxi by any miscreant.] [Proviso added vide Notification No. 4755-WT/3M-60/93 dated 28.5.1993.]
