Section 74(3) in The West Bengal Motor Vehicles Rules, 1989
(3)[ A certified copy of the particulars of the certificate of registration entered in the record referred to in sub-section (3) of section 41 of the Act or of the particulars of any driving licence shall be furnished to every person applying for the same, on payment of the fee specified in Schedule A. Provided that no such certified copy shall be furnished unless the person applying for the same supplies the registration number of the vehicle or the number of the licence and other particulars for reference as may be required.] [Sub-rule (3) substituted vide clause (13) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).]
