Section 5 in The West Bengal Motor Vehicles Rules, 1989
5. Appellate authority.
- The authority empowered under sub-section (8) of section 9, sub-section (2) of section 17 and sub-section (3) of section 19 of the Act shall be -(i)where the licensing authority is the Director, Public Vehicles Department, [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'.], the Secretary, Transport Department, Government of West Bengal;(ii)where the licensing authority is the District Magistrate, the Commission of the [Division;] [Substituted vide clause (1) of the Notification No. 9631-WT/3M-31/98 dated 24.8.2000 for the word 'Division'.](iii)[ where the Deputy Commissioner of Police (Traffic) exercises the power of the licensing authority under section 19 of the Act within the City of [Kolkata] [Clauses (iii) and (iv) inserted vide clause (2), Ibid.] only, the Joint Commissioner of Police (Traffic);(iv)where the Superintendent of Police exercises the power of the licensing authority under section 19 of the Act in the district only, the Deputy inspector-General of Police of the Range.]
