Section 207 in The West Bengal Motor Vehicles Rules, 1989
207. Appeal.
- Any person aggrieved by an order made under sub-rules (5) and (6) of rule 199, sub-rules (1) and (5) of rule 201, or under rules 204 and 205, may within 30 days from the date of receipt of such order appeal before the Appellate Authority as below :(i)Appellate Authority shall be the Commissioner of the Division, where the licensing authority is a District Magistrate;(ii)Appellate Authority shall be the Secretary, Transport Department, Government of West Bengal, where the licensing authority is [an officer of Transport Deptt. Govt. of West Bengal, not below the rank of Joint Secy, appointed as such by the State Government] [Substituted vide Notification No. 1275-WT dated 9.2.1994, for the words 'the Joint Secretary, Transport Department, Government of West Bengal'.];(iii)[ the fee for a memorandum of appeal before the appellate authority shall be as specified in Schedule A.] [Clause (iii) Substituted vide clause (23) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).](iv)Authority which passes the order against which appeal has been preferred, shall, on application by appellant, give a certified copy of the order or any other relevant documents on payment of fee as prescribed in rules 212 and 79.
