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[Cites 0, Cited by 0] [Section 205(2)] [Section 205] [Entire Act]

State of West Bengal - Subsection

Section 205(2)(c) in The West Bengal Motor Vehicles Rules, 1989

(c)that the licensee shall not change the premises or make any external alterations to it or in the parking arrangements thereat, as may be likely to cause obstruction to the general traffic in the vicinity, without prior approval of the licensing authority;