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[Cites 0, Cited by 0] [Section 133(1)] [Section 133] [Entire Act]

State of West Bengal - Subsection

Section 133(1)(d) in The West Bengal Motor Vehicles Rules, 1989

(d)[ that no advertising device, figure or writing shall be exhibited on the vehicle without the permission of the registering authority concerned. In case such permission for painted display of advertising matter on a stage carriage or a special stage carriage is given, there shall be no violation of the conditions of such permission and that permit holder shall be responsible for due observance of the conditions so imposed : [Clause (d) inserted vide clause (3)(b) of the Notification No. 7221-WT/3M-151/96 dated 28.9.2001.]