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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

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

(u)For the purpose of rule 173(3), "authorised person" shall include the driver, conductor of the concerned stage carriage or any police officer in uniform not below the rank of Sub-inspector/Sergeant and shall also include in the case of State Transport Undertakings or State Transport Companies, such superior officers as may be determined by such undertakings/companies: