Section 71A(1) in The West Bengal Motor Vehicles Rules, 1989
(1)The Liquified Petrolium Gas-Kit manufacturer or supplier, who has obtained a certificate from any of the testing agencies authorised under rule 126 of the Central Motor Vehicles Rules, 1989, for retro-fitment on in-use vehicles with Liquified Petroleum Gas-Kit, shall apply in Form XVII to the Transport Department, for permission of sale of Liquified Petroleum Gas-Kit. Such application shall be accompanied by specifications, Instructions for working and shall state the type of motor vehicle and capacity of the engine for which the Liquified Petroleum Gas-Kit is intended, along with a fee of Rs. 5,0001-(Rupees five thousand) to be deposited by Treasury Challan No. 7.
