Section 3(4) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles (Amendment) Act, 2008
(4)in sub-section (4),-(a)for the words "the owner of a motor cycle", the words "the owner of a motor cycle other than battery operated motor cycle," shall be substituted;(b)for the words "the motor cycle", occurring in two places, the words "such motor cycle" shall be substituted.
