Section 6 in The West Bengal Motor Vehicles Rules, 1989
6. Conduct and hearing of appeals.
(1)An appeal under rule 5 shall be preferred in the form of a memorandum in duplicate, one copy of which shall bear the court fee of rupees twenty-five only setting forth concisely the grounds of objection to the order of the licensing authority and shall be accompanied by the certified copy of the order appealed against.(2)When an appeal is preferred a notice shall issue to the authority against whose order the appeal is preferred in such form as the appellate authority may direct.(3)The appellate authority after giving an opportunity to the parties to be heard and after such enquiry, if any, as it may deem necessary, may confirm, vary, or set aside the order from which the appeal is preferred or make any amendment consequential or incidental thereto or that may be just or proper and shall make an order accordingly.(4)The court fee referred to in sub-rule (1) shall not be refundable in any case.(5)The provisions of section 5 of the Limitation Act, 1963 shall apply to appeals under this rule.
