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Union of India - Section

Section 4 in Central Motor Vehicles (Regulation of Bus Service Between Agartala And Dhaka) Rules, 2002

4. Eligibility conditions of a vehicle. - (1) A passenger vehicle registered in either country when entering the other country shall be so constructed and maintained as to be at all times under the effective control of the person driving it, and shall carry the documents referred to in sub-rule (2).

(2)Driver of a passenger vehicle shall have:
(a)a valid registration certificate;
(b)a valid certificate of fitness;
(c)a valid insurance policy;
(d)a valid route permit;
issued under the law of the country concerned in respect of such vehicle and shall make the said documents available for inspection by any authority competent to inspect such vehicle.