Section 286(4) in The West Bengal Motor Vehicles Rules, 1989
(4)The owner of the motor vehicle or his heirs or assigns may, within 14 days from the date of the payment referred to in sub-rule (3), challenge the correctness or otherwise of the amount realised as expenses incurred by the police officer under that sub-rule by a statement in writing delivered to the Commissioner of Police, [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.], or to the District Magistrate, according as such payment is made in the City of [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] (including suburbs) or elsewhere.
