Section 212(20) in The West Bengal Motor Vehicles Rules, 1989
(20)All matters where there are orders from the Court shall be entered in a separate Register to be maintained in the manner as prescribed and gist of all communications/orders received shall be recorded against each individual case over the signature of the Officer-in-charge and all actions taken and/or proposed to be taken shall similarly be recorded. It shall be the specific responsibility of the Officer-in-charge to make a review of the Register as frequently as necessary so as to ensure that there is no occasion for inaction or non-action.
