Section 5 in The Orissa State Transport Appellate Tribunal Rules, 1993
5. Appeal.
(1)An appeal shall lie to the Tribunal within thirty days of receipt of the order appealed against :Provided that if any doubt arises as to the date of the receipt of the order by the person aggrieved, the decision of the Tribunal shall be final.(2)No appeal shall relate to more than one order and be signed and presented by or on behalf of more than one aggrieved party.(3)An appeal shall be in the form of a memorandum in duplicate setting forth concisely the grounds or objection to the order appealed against and shall be accompanied by the original or certified copy of the order appealed against alongwith treasury challan showing the deposit of the fee prescribed under Sub-rule (5) ;Provided that no appeal as aforesaid shall be deemed to have been made properly unless the names of the respondents are described in the cause title of the memorandum and unless copies of the appeal memo are filed simultaneously for service on them as well as on the original authority.(4)The Tribunal, after the appeal is admitted, shall give the parties not less than thirty days' notice of the date, time and place at which the appeal will be heard and both the parties within fourteen days of the receipt of such notice, forward to the Tribunal a list of documents upon which they propose to rely together with copies of such documents in duplicate :Provided that the Tribunal may, on a petition made by the appellant at its discretion dispense with the above notice of 30 days for hearing the appeal and also for production of the documents to be relied by the parties within 14 days as specified above, if, he is satisfied that the above periods as prescribed shall occasion a failure of justice of render the appeal infructuous and in such cases may limit the period of such notice to not less than 7 days after the appeal is admitted.(5)The fee for an appeal shall be one hundred rupees and shall be paid in Government treasury under the Head "0041-Taxes on Vehicles."
