Section 6 in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Rules, 1995
6. Appeal.
(1) The memorandum of appeal under section 5 of the Act shall be preferred before the appellate authority in Form F together with a copy for service on the concerned authorised officer.(2)The memorandum of appeal shall contain a copy of the order of the authorised officer.(3)On receipt of the memorandum of appeal, the appellate authority shall call for the relevant records within 30 days from the concerned authorised officer and shall fix a date and time for hearing and shall notify the same to the appellant who may represent himself personally or by an authorised representative.(4)After hearing the appellant or his authorised representative, the appellate authority shall pass an order in writing, and shall cause service of copies thereof free of cost on the appellant within a fortnight from the date of final order.(5)After disposal of appeal, the appellate authority shall forthwith return the records along with the copy of the order to the concerned authorised officer.(6)The absence of the appellant or his authorised representatives shall not be a ground of adjournment of hearing but the appellate authority may adjourn the hearing for sufficient reasons or consider the materials on record and dispose of the appeal.(7)When the appeal is allowed by the appellate authority, the authorised officer, on getting back the records along with a copy of that order, shall comply with the same.
