Section 7 in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Rules, 1995
7. Procedure for adjudication of disputes.
(1) The application for adjudication of dispute under section 6 of the Act shall be preferred in Form G before the authorised officer.(2)On receipt of such application, the authorised officer shall furnish the promoter with a copy of such application fixing a date for a written reply, if any.(3)The authorised officer shall thereafter fix a date of hearing and shall notify the same to the applicant and the promoter who may represent himself personally or by an authorised representative.(4)The authorised officer, after hearing the parties, shall come to a decision which shall be binding on both parties.
