Section 14(6) in The West Bengal Board Of Secondary Education Act, 1963.
(6)An appeal shall lie from an order of the officer or authority dismissing any application made under sub-section (2) or giving any direction under sub-section (3) or sub-section (4), if made within thirty days of the date on which the order was made-(a)Where the shop or establishment concerned is situated in any area within Calcutta as defined in the Calcutta Police Act, 1866 (Bengal Act No. 4 of 1866), to the Court of Small Causes, Calcutta, and(b)where it is situated in any other area, to the Musif having jurisdiction over such other area.
