Section 19(3) in The West Bengal Motor Vehicles Rules, 1989
(3)[ The fee for issue of such a badge, and the fee for a duplicate badge, in the case of loss or destruction, shall be as specified in Schedule A :Provided that if the actual cost incurred by the State Government be in excess of the fee specified in Schedule A, the State Government may direct that such actual cost be charged as the fee under this sub-rule.] [Sub-rule (3) Substituted vide clause (3) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f.. 4.5.1998).]
