Section 128(4) in The West Bengal Motor Vehicles Rules, 1989
(4)[ The composite fee in respect of goods carriage which has, for the purpose of plying in the State of West Bengal. National Permit granted by any other State, shall be the same as the composite fee fixed by such State in respect of goods carriage which has, for the purpose of plying in such State National Permit granted by the State of West Bengal.] [Sub-rule (4) Substituted vide Notification No. 2465-WT. dated 17.3.1994.]
