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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(2)(a) in The West Bengal Motor Vehicles Rules, 1989

(a)shall, at all times, exercise all reasonable care and diligence to maintain his vehicle in a fit and proper condition and shall not knowingly drive the vehicle when it or any brake, tyre or lamp thereof is in a defective condition likely to endanger any passenger or other person, or when there is not sufficient petrol or diesel in the tank of the vehicle to enable him to reach the next petrol filling station on the route;