Section 57(6) in The West Bengal Motor Vehicles Rules, 1989
(6)[ If no date, time and place for the next inspection is endorsed on the certificate of fitness as provided for in sub-rule (4), an application for the renewal of a certificate of fitness shall be made in Form C.F.R.A. to these rules not less than one month before the date of expiry of the certificate and the owner of a vehicle in respect of which such application is made shall cause the vehicle to be produced for inspection on such date and at such time and place as the concerned authority may appoint. If the owner fails to make the application on or before the date aforesaid, he shall be liable to pay 150 per cent of the fee prescribed under rule 81 of the Central Motor Vehicles Rules, 1989 for renewal of certificate of fitness and on payment of such fee, a new certificate of fitness may be issued to him. If the owner fails to produce the vehicle for inspection for renewal of certificate of fitness on or before the expiry of last certificate of fitness, he shall be liable to pay 150 per cent of the fee as prescribed under rule 81 of the Central Motor Vehicles Rules, 1989 together with the amount as shown in Schedule E-14.] [Sub-rule (6) substituted vide clause 2(5) of the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003).]
