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[Cites 0, Cited by 0] [Section 182(2)] [Section 182] [Entire Act]

State of West Bengal - Subsection

Section 182(2)(iv) in The West Bengal Motor Vehicles Rules, 1989

(iv)requiring the owner of the land, or the local authority, as the case may be, to erect such shelters, lavatories and latrines and to execute such other works as may be specified in the rules or in the direction and to maintain the same in a serviceable, clean and sanitary condition;