Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 253 in The West Bengal Motor Vehicles Rules, 1989

253. Certain rules to be applicable to private service vehicles and certain transport vehicles.

- The provisions of these rules shall apply to private service vehicles and transport vehicles registered in the name of educational institutions which are recognised by the State Government or which are managed by societies registered under the Societies Registration Act, 1961, as the provision of these rules apply in relation to public service vehicles :Provided that the rule for head room shall not apply to private service vehicles.