Section 15(3) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963
(3)The Deputy Transport Commissioner [or the Joint-Transport Commissioner] [Inserted by G.O.Ms.No. 231, T, R & B (Tr-l1) dated 29-6-1982 RS to Part 1 Extra A.P. Gazette, dated 3-9-1982.] concerned or the Transport Commissioner as the case may be, shall, after giving the appellant an:opportunity of making representation and after making such enquiry and perusing such records, if any, as he may deem necessary, pass such order on the appeal as he thinks fit.
