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[Cites 0, Cited by 0] [Section 128(5)] [Section 128] [Entire Act]

State of West Bengal - Subsection

Section 128(5)(c) in The West Bengal Motor Vehicles Rules, 1989

(c)The Composite fees in respect of the motor cabs, maxi cabs and omnibuses having respectively not less than the minimum and not more than maximum seats laid down in clause (a) and having National Permits (All-India Permits) granted by the State Transport Authority, West Bengal, for the purpose of plying in any State, other than the State of West Bengal, or Union Territory. shall be collected by the State Transport Authority, West Bengal, as such rates as may be fixed by the respective States or Union Territories concerned for the respective areas. The Composite fees under this sub-rule shall be in lieu of all taxes.