Section 59(2) in The West Bengal Motor Vehicles Rules, 1989
(2)[ Upon receipt of an application under sub-rule (1) in Form C.F.L.D. to these rules together with the fee specified in Schedule A, the concerned authority shall issue a duplicate certificate of fitness clearly stamped "Duplicate" in red ink.] [Sub-rule (2) Substituted vide clause (7), ibid (w.e.f. 4.5.1998).]
