Section 55(1) in The West Bengal Motor Vehicles Rules, 1989
(1)An appeal under rule 54 shall be preferred in the form of a memorandum, in duplicate, one copy of which shall bear the court-fee of rupees 25 (twenty-five only) setting forth concisely the grounds of objection to the order of the licensing authority and shall be accompanied by a certified copy of that order appealed against .
