Section 211(1) in The West Bengal Motor Vehicles Rules, 1989
(1)In the event of the appellate or revisional authority appointing a time and place for a hearing under rules 208 to 210 of these rules as the case may be, the applicant shall, within fourteen days of the receipt of intimation of hearing, forward to the State Transport Appellate Tribunal a list of documents on which he proposes to rely together with copies of such documents in duplicate, and may, on the appointed date and at subsequent hearings appear either in person or through an agent or a representative authorised by him in writing in this behalf.
