Section 272(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Any producer approved by a competent authority elsewhere in India as specified in the Schedule G1 to these rules and any modification thereof approved by the said competent authority may be deemed to be approved for the purposes of sub-rule (1) :Provided that a plant approved by a competent authority elsewhere in India shall have a gas-filtering certificate granted to It either in the original State or elsewhere.
