Section 211(2) in The West Bengal Motor Vehicles Rules, 1989
(2)[The fees for appeals, when preferred to the State Transport Appellate Tribunal, shall be as specified in Schedule A.] [Substituted vide clause (24)(a) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f 4.5.1998).]Explanation. - These rules shall have no effect in respect of appeals pending at the commencement of the Motor Vehicles Act, 1988 (59 of 1988) and such appeals shall be proceeded with and disposed of, as if the said Act had not been in existence.
