Section 271(3) in The West Bengal Motor Vehicles Rules, 1989
(3)The maximum fee which may be charged by the State Government for such checking or design should be notified from time to time. Such fee shall be decided by the State Government in consultation with the Deputy Transport Commissioner (Technical) or with such approved organisation. [The fees shall be paid by the applicant in cash in T.R. Form 7 to be deposited with the Reserve Bank of India. under the appropriate head of accounts and shall not be refundable.] [Substituted vide clause (6) of the Notification No. 7221-WT/3M-151/96 dated 28.9.2001 for the words 'The fees shall be paid by the applicant by Demand Draft or Postal Order and shall not be refundable.'.]
