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[Cites 0, Cited by 0] [Section 250] [Entire Act]

State of West Bengal - Subsection

Section 250(1) in The West Bengal Motor Vehicles Rules, 1989

(1)Save as otherwise specified by the Regional Transport Authority in respect of municipal or cantonment areas, every public service vehicle shall at all times be equipped with not less than one spare wheel or rim fitted with a pneumatic tyre in good and sound condition readily inflated, and mounted in such a way that it can be readily dismounted and fitted to the vehicle in the place of any one of the road wheels.