Section 211 in The West Bengal Motor Vehicles Rules, 1989
211. Procedure for appeal.
(1)In the event of the appellate or revisional authority appointing a time and place for a hearing under rules 208 to 210 of these rules as the case may be, the applicant shall, within fourteen days of the receipt of intimation of hearing, forward to the State Transport Appellate Tribunal a list of documents on which he proposes to rely together with copies of such documents in duplicate, and may, on the appointed date and at subsequent hearings appear either in person or through an agent or a representative authorised by him in writing in this behalf.(2)[The fees for appeals, when preferred to the State Transport Appellate Tribunal, shall be as specified in Schedule A.] [Substituted vide clause (24)(a) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f 4.5.1998).]Explanation. - These rules shall have no effect in respect of appeals pending at the commencement of the Motor Vehicles Act, 1988 (59 of 1988) and such appeals shall be proceeded with and disposed of, as if the said Act had not been in existence.(3)[ The fees for certified copies shall be as specified in Schedule A.] [Sub-rule (3) Substituted vide clause (24)(b), ibid (w.e.f. 4 5.1998).]
