The West Bengal Traffic Regulation Act, 1965

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XV ( f 1965 
THE WEST BENGAL TRAFFIC REGULATION ACT, 
1965. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the 0 atcutta Gazette, 
Extraordinary, of the 7th July, 1905.] 
[7th July, 1965.] 
An Act to provide for the regulation of traffic in streets and 
public places and for matters connected therewith. 
WHEREAS it is expedient to provide for the regulation of 
traffic in streets and public places with a view to preventing 
danger, obstruction or inconvenience to the public and for 
matters connected therewith ; 
It is hereby enacted in the Sixteenth Year of the Republic 
of India, by the Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the West Bengal Traffic 
Regulation Act, 1965. 
(2) It extends to the whole of West Bengal. 
(3) It shall come into force on such date and in such area 
as the State Government may, by notification in the Official 
Gazette, appoint: and different dates may be appointed for 
different areas. 
Short 
title, 
extent sad 
comae nte- 
ment. 
Ben. Act 
IV of 
1866. 
2. In this Act the expressions "public place", "street" Intarpre. 
and "vehicle" shall have the meanings assigned to them in tati 
the Calcutta Police Act, 1866, unless there be something in 	
on. 
the subject or context repugnant to such construction. 
3. (1) The provisions of this Act shall have effect not-
withstanding anything to the contrary contained in any other 
law. 
(2) Subject to the provisions of sub-section (1), the 
provisions of this Act shall be in addition to, and not in 
derogation of, the provisions contained in any other law for 
the time being in force. 
Price—Indian 251). 
let to 
override 
other 
laws. 
2 	 The West Bengal Tragic Regulation Act, 1965. 
[West Ben. Act 
(Sections 4-6.) 
Powers to 	 4., (1) The State Government or any authority appointed prohibit 	 by the State Government in this behalf may, by order the plying 
of vehicles, published in the manner prescribed by rules made under this 
to regulate Act,— traffic, 
etc. 
	
	 (a) prohibit the plying of any class of vehicles in streets 
or public places subject to such conditions as may 
be specified in the order; 
(b) regulate traffic of all kinds in streets or public places 
and the use or driving of vehicles in streets or 
public places with a view to preventing danger, 
obstruction or inconvenience to the public; 
regulate the conditions under which vehicles may 
remain standing in streets or public places and 
the use of streets as halting places for such 
vehicles. 
(2) An order made under sub-section CO shall remain in 
force until it is modified or rescinded by the authority 
making it or by the State Government if the order has been 
made by an authority other than the State Goverrment : 
Provided that an order made by an authority other than 
the State Government shall remain in force for such period 
not exceeding two months as may be specified in the order, 
unless; before the expiry of such period, it is approved by 
the State Government. 
(3) The State Government may, by order published in the 
manner prescribed by rules made under this Act, regulate the 
size, construction or equipment of vehicles for which there 
is no provision in any other law. 
(c) 
Penalty. 
Seizure. 
5. (1) Any person contravening any order made under 
any of the provisions of section 4 shall be punishable with 
imprisonment for a term which may extend to three months 
or with fine which may extend to five hundred rupees, or 
. with both. 
(2) Where a person is convicted of 	 offence under this 
Act the Court may direct that the vehicie in respect of which 
the offence is committed shall be forfeited to Government. 
(3) Every offence under this Act shall be cognizable and 
bailable. 
6. (1) Where any police officer or any other public 
servant not below the rank of Inspector of Motor Vehicles of 
the State Government, duly authorised in this behalf by 
the State Government, has reason to believe that an offence 
under this Act has been committed in respect of any vehicle, 
he may seize such vehicle. 
The West Bengal Traffic Regulation Act, 1965. 	 3 
XV of 1965.] 
(Sections 7, 8.) 
(2) On such seizure the police officer or the public servant, 
as the case may be, shall arrange in the manner prescribed 
by rules made under this Act, or until rules are made, in such 
manner as he considers proper, for the custody of the vehicle 
and shall, as soon thereafter as possible, cause a report of the 
seizure to be sent to the nearest Magistrate having jurisdic-
tion over the area in which the offence has been committed. 
(3) Upon receipt of such report and after such enquiries, 
if any, as the Magistrate thinks fit, the Magistrate shall 
either order the vehicle to be released or pass such orders as 
he thinks fit for the interim custody of the vehicle until the 
case is disposed of. 
7. No suit or proceeding shall lie against the State 
'Government and no suit, proceeding or prosecution shall lie 
against any officer of the State Government for anything in 
good faith done or intended to be done in pursuance of this 
Act or any rules or orders made thereunder. 
8. The State Government may make rules for carrying Rules. 
out the purposes of this Act. 
Indemnity. 
WBGP-57/8 264A -5 .\1. 

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