Section 284(15) in The West Bengal Motor Vehicles Rules, 1989
(15)If the inspection and test are carried out at the premises of manufacturer or dealer in producers, or at the request of the owner of a motor vehicle at a place other than the headquarters of the officer carrying out the inspection and test, there shall be charged in respect thereof, in addition to the fee prescribed, an extra fee equal to the actual expenses incurred by the officer for such inspection and test, including the travelling allowance admissible to him.
