Section 209 in The West Bengal Motor Vehicles Rules, 1989
209. Appeal against the orders of a Regional Transport Authority.
(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.(2)Any person aggrieved by any such order may within thirty days of receipt of such order, in the form of a Memorandum, in duplicate prefer an appeal before the State Transport Appellate Tribunal as constituted, setting forth concisely the grounds of appeal together with a certified copy of the order appealed against .(3)Upon receipt of a memorandum of appeal in accordance with sub-rule (2), the State Transport Appellate Tribunal shall appoint a time and place for the hearing of the appeal giving the appellant and the Regional Transport Authority concerned not less than fifteen days notice in writing.(4)The State Transport Appellate Tribunal after giving an opportunity to the parties to be heard and after such further enquiry, if any, as it may deem necessary, may confirm, vary or set aside the order against which the appeal is preferred.(5)The provisions of sections 5 and 12 of the Limitation Act, 1963 shall apply to appeals preferred under sub-rule (2) of rule 208 and of this rule.
