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[Cites 0, Cited by 0] [Section 219] [Entire Act]

State of West Bengal - Subsection

Section 219(1) in The West Bengal Motor Vehicles Rules, 1989

(1)No mascot or other similar fitting or device shall be carried by any motor vehicle in any position, where it is likely to strike any person with whom the vehicle may collide, unless the mascot is unlikely to cause injury to any person by reason of any projection thereon.