Section 15 in The West Bengal Motor Vehicles Rules, 1989
15. Fee payable for medical certificate and authorisation of medical practitioners.
(1)The fee for the issue of a medical certificate under sub-section (3) of section 8 of the Act shall not exceed sixteen rupees and shall be paid by the applicant to the medical practitioner.(2)The medical certificate shall be signed by such registered medical practitioners under sub-section (3) of section 8 of the Act, as may be notified by the State Government.Explanation. - In the absence of such notification, specifically issued in this behalf, the medical practitioners (not being any Homeopaths or Ayurvedic practitioners) attached to State Government Hospitals, District Hospitals, Health Centres, Hospitals run by Municipalities or Corporations, Police Hospitals, Central Government Hospitals shall be entitled to sign medical certificates under sub-section (3) of section 8 of the Act.
