Section 128(2) in The West Bengal Motor Vehicles Rules, 1989
(2)[ The fees for the grant of special permits under sub-section (8) of section 88 of the Act shall be as specified in Schedule A.] [Sub-rule (2) Substituted vide clause (17)(b) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).]
