Section 299 in The West Bengal Motor Vehicles Rules, 1989
299. Restriction of dazzling light.
(1)The driver of a motor vehicle shall, at all times when the lights of the motor vehicle are in use, so manipulate them that danger or undue inconvenience is not caused to any person by the dazzle.(2)The Commissioner of Police in the city of [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.e.f. 1.1.2001) for the word 'Calcutta'.] (including suburbs) by Notification in the Official Gazette and by erection of suitable notices in English and in the local script, and elsewhere the District Magistrate, by Notification in a local newspaper of standing and also by the erection of such notices, may prohibit the use, within such areas or in such places as may be specified in the Notification or local newspapers, as the case may be, of lamps giving a powerful or intense light.
