Section 272(1) in The West Bengal Motor Vehicles Rules, 1989
(1)On or after a date to be notified in thus behalf in the Calcutta Gazette by the State Government no producer shall be fitted to a motor vehicle unless the producer -(a)has been made by a manufacturer approved in this behalf by the State Transport Authority;(b)is of a type or model approved by, and in accordance with specification approved by that Authority for use on the type of vehicle concerned;(c)has, affixed to the generator in such a manner as to be clearly visible, a metal plate having legibly displayed upon it the name of the manufacturer. the description, name, mark or number assigned to it by the State Transport Authority under sub-rule (1) of rule 274 of these rules and the manufacturer's serial number.
