Section 16(1) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
(1)Any person aggrieved by an order made under Sub-rule (3) of Rule 4, Rule 5, Clause (m), (n) and (o) of Rule 8, Sub-rule (3) of Rule 11 and Sub-rules (1) and (2) of Rule 12 may appeal-(i)to the State Government if the order is made by the State Transport Authority;(ii)to the State Transport Authority if the order is made by the Regional Transport Authority within thirty days from the date of the receipt of such order.
