Section 297 in The West Bengal Motor Vehicles Rules, 1989
297. Restriction on driving a motor cycle or scooters.
- Save as provided hereunder any person, other than a Sikh wearing a turban, shall not drive a motor cycle or a scooter or a moped in public place unless he wears a crash helmet of such description as conforms to the Indian Standard Specification No. IS-4151-1976 as modified from time to time or bearing ISI Certification marks and such a driver equipped as such shall not allow any one to ride on the pillion or in the side car unless such additional person is also equipped with a similar crash helmet with above description if not a Sikh wearing a turban.Explanation.-The expressions "Indian Standard Specification No. IS-4151-1976" and I.S.I. "Certification Mark" shall mean a "Standard Mark" within the meaning of the Indian Standard institution (Certification Marks) Act, 1952 (Act 36 of 1952).
