Section 112 in The Bihar Motor Vehicles Rules, 1992
112. Procedure in appeal and revision.
- After the State Transport Appellate Tribunal has appointed a time and place for the hearing of an appeal under Section 89 or a revision application under Section 90, it shall give an intimation to the authority against whose orders the appeal or revision application is made and also to the appellant or applicant and such appellant or applicant shall within fourteen days of the receipt of intimation forward to the State Transport Appellate Tribunal a list of documents upon which he proposes to rely together with copies of such documents in duplicate, and may appear before the State Transport Appellate Tribunal in person or through a duly authorised representative on the appointed date and at subsequent hearings.(2)The other appellate authority prescribed under Rule 110, after giving an opportunity to the parties to be heard and after such further enquiry, if any, as it may consider necessary, may pass such orders as it thinks fit.
