Section 318(1) in The West Bengal Motor Vehicles Rules, 1989
(1)Nothing contained in Chapter VIII of the Act except the provisions of sections 123, 125, 134 and 136 shall apply to the Fire Brigade Vehicles belonging to the West Bengal Fire Service :Provided that -(i)special type of horns preferably special mechanically or electrically operated "F" clarion bells not used by other motor vehicles, shall be used to give audible warning, and the same shall be rung continuously when the vehicle is proceeding to fire or other emergency, to ensure safety of other users of the road;(ii)the vehicles shall be well equipped with signalling devices. In making the signals specified in the Schedule to the Act, the driver shall give reasonable warning of his intentions to other users of the road before actually putting them into effect:(iii)the driver of the vehicle shall keep as much as to the left of the road as is consistent with the safety of the pedestrians and the vehicle shall not be driven on the footpath reserved for pedestrians. When the road is sufficiently broad, the vehicle shall not cross the centre line unless circumstances demand so or the vehicle is intended to run to other sides;(iv)the driver of the vehicle shall obey traffic signals but policemen controlling traffic shall give such vehicles top priority for movement: and(v)the vehicle shall not be driven at a speed in excess of the speed allowable for other motor vehicles except when proceeding to a fire, in which case the driver shall take adequate steps to ensure the safety of other users of the road.
