Section 270 in The West Bengal Motor Vehicles Rules, 1989
270. Painting and marking of motor cabs.
(1)[* * *] [Sub-rule (1) omitted vide Notification No. 2044-WT/3M-18/2005 dated 26.4.2005 (w.e.f. 27.4.2005).](2)Nothing in sub-rule (1) apply to motor cabs specially directed by the Regional Transport Authority, [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] Region, or the State Transport Authority, West Bengal, to bear the registration mark "WBY" or such new registration mark in which case, however, the painting of the vehicle shall be in white or cream colour :[Provided that the State Government may, by order, allow any motor cab rendering limousine service to be painted in such colour as may be specified in the order.] [Proviso added vide Notification No. 11555-WT/TE 140/92 dated 12.12.1994.]Explanation. - For the purpose of this rule, "[Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] Metropolitan District" means the area described as such in the Schedule to the [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] Metropolitan Planning Area (Use and Development of Land) Control Act, 1965 (West Bengal Act 14 of 1965).
