Section 2(a) in The West Bengal Motor Vehicles Rules, 1989
(a)"the Act" means the Motor Vehicles Act, 1988 (59 of 1988):(aa)[ "agent" means any person or firm duly authorised by the manufacturer or supplier of Liquified Petroleum Gas-Kit and approved by the Transport Department who is engaged in the business of retro-fitment of Liquified Petroleum Gas-Kit on in-use vehicles;] [Clause (aa) inserted vide clause (1)(i) of the Notification No. 2227 dated 19.5.2003.]
