Section 300 in The West Bengal Motor Vehicles Rules, 1989
300. Visibility of lamps and registration marks.
(1)No load or other thing shall be placed on any motor vehicle so as at any time to mark or otherwise interrupt vision of any lamp, registration mark or other mark required to be carried by or exhibited on any motor vehicle by or under the provisions of the Act, unless a duplicate of the lamp or mark so masked or otherwise obscured is exhibited in the manner required by or under the Act for the exhibition of the masked or obscured lamp or mark.(2)All registration and other marks, required to be exhibited on a motor vehicle, by or under the provisions of the Act, shall, at all times, be maintained, as far as may be reasonably possible, in a clear and legible condition.
