Section 349(3) in The West Bengal Motor Vehicles Rules, 1989
(3)The original copy of the notice as referred to under sub-rule (1) shall be handed over to the offending owner of the vehicle with a direction to deposit the compounding sum in the Motor Vehicles Department, Traffic Office 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'.] Police/Office of 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'.] as the case may be, within seven days from the date of issue of such notice on proper acknowledgement on the duplicate copy of the notice and the duplicate copy of the notice shall be forwarded to the concerned officer of the Motor Vehicles Department so that the latter may maintain records of cases compounded and/or take action in cases where the offending driver/owner fails to deposit the agreed amount within the specified period of seven days, and the triplicate copy of the notice be retained with the notice book.
