Section 190(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Where an endorsement is suspended or cancelled by the State Transport Authority under rule 111 that authority shall forward to each of the State Transport Authorities in other States-(i)information relating to the suspension or cancellation as per Schedule E12 and;(ii)where an appeal has been preferred against such suspension or cancellation, a copy of the decision in such appeal.
