Section 210 in The West Bengal Motor Vehicles Rules, 1989
210. Hearing of applications for revision against orders of the State Transport Authority or a Regional Transport Authority.
(1)Any person intending to make an application for revision shall, within the time specified under the first proviso to section 90 of the Act, do so in writing to the State Transport Appellate Tribunal setting forth concisely the grounds of objection against the order passed by the State Transport Authority or the Regional Transport Authority as the case may be accompanied by a certified copy of the order sought to be revised.(2)Upon receipt of an application in accordance with sub-rule (1) the State Transport Appellate Tribunal shall appoint a time and place for hearing of the application and the applicant may upon the appointed date and subsequent hearings appear and conduct his case either in person or by any person authorised by him in writing in this behalf.
