Section 126(5) in The West Bengal Motor Vehicles Rules, 1989
(5)The fee in respect of an application for replacement of a vehicle covered by a stage carriage permit or goods carriage or contract carriage permit, shall be as specified in Schedule A.] [Sub-rule (4) inserted vide clause 2(11)(b) of the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003).]
