Section 208 in The West Bengal Motor Vehicles Rules, 1989
208. Appeals against the orders of the State Transport Authority.
(1)The Authority to decide an appeal against an order of the State Transport Authority in respect of any of the matters referred to, and including an order passed on a reference made to the State Transport Authority, shall be the State Transport Appellate Tribunal to be constituted by the State Government under sub-section (2) of section 89 of the Act, and any per-son intending to prefer an appeal against an order of the State Transport Authority in respect of any such matter shall, within thirty days of the receipt of the order, do so in writing in the form of a Memorandum in duplicate setting forth concisely the ground of objection to the order appealed against , accompanied by a certified copy of the order, to the State Transport Appellate Tribunal.(2)Upon receipt of a memorandum of appeal in accordance with sub-rule (1), the State Transport Appellate Tribunal shall appoint the time and place for hearing of the appeal giving the appellant and the State Transport Authority not less than fifteen day's notice in writing.
