Section 167 in The West Bengal Motor Vehicles Rules, 1989
167. Conveyance of long distance goods traffic by Goods Carriages.
- Subject to the provisions of sub-clause (ii) of clause (d) of sub-section (1) of section 67 of the Act, the State Government may restrict throughout the State or in any area or on any route within the State, the conveyance of all or any of the following classes of goods, by Goods Carriages, namely,-(i)Tea and tea garden stores;(ii)Cardamom:(iii)Salt;(iv)Oil of any kind or variety whatsoever;(v)Seed potatoes;(vi)Other goods as may be deemed necessary.
