Section 6(4) in West Bengal Apartment Ownership Rules, 1974
(4)When the Competent Authority after following the procedure laid down in clause (a) of sub-section (2) of section 10A records an order under clause (b) of sub-section (2) of section 10A rejecting the instrument, the person aggrieved by such order of rejection, in strict conformity with the provisions of sub-section (3) of section 10A, prefer an appeal to the State Government from such order.
