Section 209(1) in The West Bengal Motor Vehicles Rules, 1989
(1)The Authority to decide an appeal against the orders of a Regional Transport in respect of any of the matters referred to in clauses (a) to (f) of section 89 of the Act, including an order passed on a resolution of the joint conference between the Regional Transport Authorities duly recorded in respect of any of the matters referred to in clauses (a), (d) and (f) of the said section, shall be the State Transport Appellate Tribunal to be constituted by the State Government under sub-section (2) of section 89 of the Act.
