Section 307 in The West Bengal Motor Vehicles Rules, 1989
307. Special rules applicable to air raid precautions, civil defence and Central Public Works Department vehicles.
- The provisions of sub-section (1) of section 119 of the Act shall not apply to vehicles owned either by the State Government and used solely for air raid precautions work and civil defence purposes or by the Central Government and used by the Public Works Department of that Government :Provided that the drivers of such vehicles shall carry with them and shall, or demand by any police officer in uniform, produce their warrant of appointment or identification slip upon which the number of their driving licence shall be endorsed and signed by the Licensing Authority together with such other particulars as that Authority may think fit.
