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[Cites 0, Cited by 0] [Section 291] [Entire Act]

State of West Bengal - Subsection

Section 291(1) in The West Bengal Motor Vehicles Rules, 1989

(1)Where any road or street is provided with footpaths, or tracks reserved for cycle or specified classes of other traffic, no person shall, save with the consent of a Police Officer in uniform, driver any motor vehicle or cause or allow any motor vehicle to be driven on any such footpath or track.