Section 287(6) in The West Bengal Motor Vehicles Rules, 1989
(6)The driver or other person in-charge of, or the owner of a vehicle which has been so weighed, may challenge the accuracy of the weighing device by a statement in writing accompanied by a deposit of rupees fifty -(i)within one hour of the receipt of the statement referred to in sub-rule (5), to the person by whom the statement was delivered to him; or(ii)within fourteen days of the service on him of notice of proceedings against him under section 113 of the Act, to the Court issuing such notice.
