Section 346(1) in The West Bengal Motor Vehicles Rules, 1989
(1)Every appeal against the award of the Claims Tribunal shall be preferred in the Form of a memorandum signed by the appellant or an advocate or attorney of the High Court duly authorised in that behalf by the appellant and presented to the High Court or to such officer as it appoints in this behalf. The memorandum shall be accompanied by a certified copy of the award.
