Section 14(1) in The Rajasthan Motor Vehicles Taxation Act, 1951
(1)Any person aggrieved by an order relating to the [determination] [Substituted by Rajasthan Act No. 20 of 1982 w.e.f. 1-10-82.] of recovery of tax may within a period of thirty days from the date of such order prefer an appeal to the [appellate authority appointed by the State Government in this behalf] [Substituted by Rajasthan Act No. 15 of 1986.].
