Section 35 in The Haryana Motor Vehicles Rules, 1993
35. Conduct and hearing of appeals.
[Section 65(2)(a)]. - (1) An appeal under Section 57 shall be preferred in duplicate in the form of a memorandum, one copy of which shall be cash receipt or treasury challan of rupees twenty setting for concisely the grounds of objection to the order to the registering of authority or the Board of Inspection, as the case may be, and shall be accompanied by certified copy of the order appealed against.(2)When an appeal is preferred, a notice shall be issued to the registering authority and in the case of an appeal against the order of the Board of Inspection to the Motor Vehicle Inspector, in such form as the appellate authority may direct and cause the relevant records to be sent.(3)The appellate authority may, after giving an opportunity to the party to be heard and such further enquiry, if any, as it may deem necessary confirm, vary or set aside the order of registering authority or the Board of Inspection, as the case may be and shall make an order accordingly.(4)Any person preferring an appeal under sub-rule (1) shall be entitled to obtain a copy of any document filed with the registering authority or the Board of Inspection in connection with the order appealed against and a copy of the order of the registering authority or the Board of Inspection on payment of a fee at the rate of rupees two per page.(5)Any person preferring an appeal under sub-rule (1) shall be entitle to inspect the file of the appellate authority by making an application bearing a cash receipt or a treasury challan of -(a)in respect of an urgent inspection : rupees ten;(b)in respect of an ordinary inspection : rupees five.(6)A copy of the order made by the appellate authority in appeal may be obtained on payment of a fee at the rate of rupees two per page.
