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[Cites 0, Cited by 0] [Section 349] [Entire Act]

State of West Bengal - Subsection

Section 349(6) in The West Bengal Motor Vehicles Rules, 1989

(6)If the driver or the owner fails to deposit the agreed amount as mentioned under sub-rule (2), the officer shall arrange for submission of the prosecution against the offending driver or owner in the Court of law in details.