Section 15(2) in The West Bengal Motor Vehicles Rules, 1989
(2)The medical certificate shall be signed by such registered medical practitioners under sub-section (3) of section 8 of the Act, as may be notified by the State Government.Explanation. - In the absence of such notification, specifically issued in this behalf, the medical practitioners (not being any Homeopaths or Ayurvedic practitioners) attached to State Government Hospitals, District Hospitals, Health Centres, Hospitals run by Municipalities or Corporations, Police Hospitals, Central Government Hospitals shall be entitled to sign medical certificates under sub-section (3) of section 8 of the Act.
