- The authority empowered to hear appeals against the orders of the Licensing Authority refusing to issue any learner licence or to issue or renew any driving licence or to and a class or description of Motor Vehicle to any driving licence or revoking any driving licence under provisions of Section 14 of disqualifying the holder from holding or obtaining driving licence or revoking such licence under the provision of sub-section (1) of Section 19 shall be District Magistrate.
