Section 272 in The West Bengal Motor Vehicles Rules, 1989
272. Approval of gas producers fitted to motor vehicles.
(1)On or after a date to be notified in thus behalf in the Calcutta Gazette by the State Government no producer shall be fitted to a motor vehicle unless the producer -(a)has been made by a manufacturer approved in this behalf by the State Transport Authority;(b)is of a type or model approved by, and in accordance with specification approved by that Authority for use on the type of vehicle concerned;(c)has, affixed to the generator in such a manner as to be clearly visible, a metal plate having legibly displayed upon it the name of the manufacturer. the description, name, mark or number assigned to it by the State Transport Authority under sub-rule (1) of rule 274 of these rules and the manufacturer's serial number.(2)Any producer approved by a competent authority elsewhere in India as specified in the Schedule G1 to these rules and any modification thereof approved by the said competent authority may be deemed to be approved for the purposes of sub-rule (1) :Provided that a plant approved by a competent authority elsewhere in India shall have a gas-filtering certificate granted to It either in the original State or elsewhere.
