Section 274 in The West Bengal Motor Vehicles Rules, 1989
274. Approval of producer.
(1)The State Transport Authority on approving any type or model or producer shall inform the applicant in writing accordingly, and shall also intimate the description, name, mark or number under which it may be offered for sale.(2)No person shall sell or offer for sale any producer which does not conform in every material respect to the specification approved by the State Transport Authority in relation to the name, mark or number displayed on the generator in accordance with clause (a) of sub-rule (1) of rule 272 of these rules.(3)A manufacturer who proposes to modify or alter, in any way, the design or specification of an approved type or model of producer shall, before offering the modified type of model for sale, make application to the State Transport Authority with particulars of the modifications or alterations proposed, and shall obtain the approval of the State Transport Authority thereto.(4)Upon receipt of an application under sub-rule (3), the State Transport Authority may, if it thinks fit, require the modified type of model to be subjected to the test specified in sub-rule (3) of rule 273 of these rules.
