Section 175(3) in The West Bengal Motor Vehicles Rules, 1989
(3)The manager of the Stage Carriage or the permit holder, as the case may be shall promptly look into every complaint recorded in the complaint book, remove the cause of the complaint or of its recurrence and submit, within a month of the recording of the complaint, an explanation to the Regional Transport Authority which granted the permit, together with a copy of the complaint stating the action taken by him in connection with the complaint. A copy of the report shall be forwarded by the manager of the such carriage or the permit holder, as the case may be, to the complainant.
