Section 210(1) in The West Bengal Motor Vehicles Rules, 1989
(1)Any person intending to make an application for revision shall, within the time specified under the first proviso to section 90 of the Act, do so in writing to the State Transport Appellate Tribunal setting forth concisely the grounds of objection against the order passed by the State Transport Authority or the Regional Transport Authority as the case may be accompanied by a certified copy of the order sought to be revised.
