Section 18(3) in The Orissa Motor Vehicles Rules, 1993
(3)Any owner of motor vehicle aggrieved by an order made under Sub-rule (1) may, within thirty days from the date of receipt of the order, appeal-(i)against the order of any Magistrate, to the Court competent to hear appeal against such order under the Code of Criminal Procedure, 1973 (2 of 1974);(ii)against the order of Additional Commissioner, Transport, Secretary or the Under-Secretary of the State Transport Authority, Joint Commissioner, Transport, [Additional/] [Inserted vide Orissa Gazette Extraordinary No. 642/13.4.2007.] Joint Commissioner, Transport (Technical)] Deputy Commissioner, Transport to the Commissioner; and(iii)against the order of other authorities, to the Chairman of the Regional Transport Authority concerned.
