Section 54 in The West Bengal Motor Vehicles Rules, 1989
54. Appellate authority.
- The authority to hear appeals against the order of the registering authority or any authority prescribed in sub-rule (1) of rule 57 or sub-rule (1) of rule 60, or under rule 64, shall be-(i)in respect of 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) the Secretary, Transport Department, Government of West Bengal; and(ii)in all other cases, the Commissioner of the Division.
