Section 16(12) in The West Bengal Motor Vehicles Tax Act, 1979
(12)[ The State Government may, by notification in the Official Gazette, prescribe the terms and conditions for selection and appointment of private custodians and shall also prescribe the rate of fee to be realized from the owner of the seized vehicle for the period during which such vehicle is under custody of either police station or any other Government place or private custodian.] [Sub-sections (10) and (11) Inserted by W.B. Act 19 of 2003.]
