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State of West Bengal - Section

Section 164 in The West Bengal Motor Vehicles Rules, 1989

164. Fares to be charged in Stage Carriages.

- In granting or renewing a permit, the Regional Transport Authority shall attach to it the condition that the fares to be charged shall be in conformity with the table of fares which may, from time to time, be prescribed by the Regional Transport Authority in accordance with the direction issued by the State Government.