Section 215(5) in The West Bengal Motor Vehicles Rules, 1989
(5)Once the scheme is approved with modification, if any, it shall be published in the Official Gazette in the form as may be prescribed by the State Government in the manner as laid down under sub-section (3) of section 100 of the Act and the scheme shall thereupon become final on the date of its publication in Official Gazette within a period of six months from the date of approval, if not earlier :Provided that the period in this rule shall be exclusive of the period, if any, during which no action could be taken due to stay order, if any, from any Court, restraining proceedings under these rules.
