Section 333 in The West Bengal Motor Vehicles Rules, 1989
333. Summary disposal of application.
- The Claims Tribunal may, after considering the application and the statement, if any. of the applicant recorded under rule 332 of these rules, dismiss the application summarily, if for reasons to be recorded, the Tribunal is of an opinion that there are no sufficient grounds for proceeding therewith :Provided that the Claims Tribunal shall not reject the application, made for compensation under section 140 of the Act, on the grounds of any technical defects, but shall give notice to the applicant and get the defects rectified.
