Section 16 in Himachal Pradesh Passengers and Goods Taxation Act, 1955
16. [ Revisions. [Section 16 amended vide Act No. 10 of 1988 and substituted vide Act No. 8 of 1991.]
(1)The Commissioner may, of his own motion, call for the record of any proceedings which are pending before, or have been disposed of by, any authority subordinate to him for the purpose of satisfying himself as to the legality or propriety of such proceedings or order made therein and may pass such order in relation there to as he may think fit.(2)The State Government may by notification confer on any officer powers of the Commissioner under sub-section (1) to be exercised subject to such conditions and in respect of such areas as may be specified in the notification.(3)No order shall be made under this section which adversely affects any person unless such person has been given a reasonable opportunity of being heard.][17 and 18. [Omitted by H.P. Act No. 9 of 1968 Section 7.]****]
