Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MOTOR VEHICLES (WEST BENGAL AMENDMENT) ACT, 1980 24 of 1980 [19th June, 1980] CONTENTS 1. Short title 2. Application of the Act 3. Amendment of section 47 of Act 4 of 1939 4. Amendment of section 60 5. Amendment of section 64 MOTOR VEHICLES (WEST BENGAL AMENDMENT) ACT, 1980 24 of 1980 [19th June, 1980] An Act to amend the Motor Vehicles Act, 1939, in its application to West Bengal. WHEREAS it is expedient to amend the Motor Vehicles Act, 1939, in its application to West Bengal, for the purposes and in the manner hereinafter appearing; It is hereby enacted as follows 1. Short title :- This Act may be called the Motor Vehicles (West Bengal Amendment) Act, 1980. 2. Application of the Act :- T h e Motor Vehicles Act, 1939 (hereinafter referred to as the principal Act), shall, in its application to West Bengal, be amended in the manner hereinafter provided. 3. Amendment of section 47 of Act 4 of 1939 :- In section 47 of the principal Act, in sub-section (1) (a) in clause (f), for the words "or area:", the words "or area:" shall be inserted: (b) after clause (f) and before the first proviso, the following shall be inserted: "and shall also take into consideration any representation made by a railway authority already providing passenger transport facilities by any means along or near the proposed route or area, or by any police authority within whose jurisdiction any part of the proposed route or area lies:". 4. Amendment of section 60 :- In section 60 of the principal Act, (1) in sub-section (1), the second and the third provisos shall be omitted; (2) in sub-section (2), after the word "cancels", the words "or suspends" shall be inserted. 5. Amendment of section 64 :- In section 64 of the principal Act, in sub-section (1), for clause (f), the following clause shall be substituted: "(f) being a railway authority providing trnasport facilities or a police authority which, having opposed the grant of a permit, is aggrieved by the grant thereof or by any condition attached thereto, or".