Section 88A in The West Bengal Motor Vehicles Rules, 1989
88A. [ Powers of the State Government to impose special conditions on permit restricting plying of transport vehicles (Passenger as well as Goods) beyond a particular age and in any particular area of the State. [Rule 88A inserted vide Notification No. 1550-WT/8S-78/2004 Part 1 dated 17.3.2005 (w.e.f. 24.3.2005).]
- The State Government may, by issue of notification to be published in the Official Gazette, direct the State Transport Authority or the Regional Transport Authority, as the case may be, to impose such special conditions on issue of permits for transport vehicles as may deem fit restricting the plying of transport vehicles beyond particular age and in any particular areas of the State for safe movement of the vehicular traffic to avoid congestion and to reduce the level of automobile pollution and for safety of the passengers in public interest. The State Government may also impose such restrictions on the existing permit holders by giving prior notice of not less than sixty days.]
