Section 78 in The Haryana Motor Vehicles Rules, 1993
78. Appeals against orders of State or Regional Transport Authority.
[Section 96(2) (iii) and (xiii)]. - (1) A person desiring to prefer an appeal, against an order of the State or a Regional Transport Authority referred to in sub-section (1) of Section 89 shall, within thirty days of the receipt of the order, prefer an appeal in the form of a memorandum, in duplicate, one copy of which shall bear a court fee stamp of twenty rupees to the State Transport Appellate Tribunal constituted under sub-section (2) of Section 89 (hereinafter referred to in these rules as the Appellate Authority) setting forth concisely the grounds of objection to the order of the State or a Regional Transport Authority, as the case may be, together with a certified copy of that order.(2)Upon receipt of an appeal in accordance with sub-rule (1), the appellate authority shall appoint a time and place of hearing of the appeal giving the parties not less than thirty days notice.(3)An appeal shall not operate as a stay of the order appealed against nor shall the Appellate Authority make an ex parte order for stay pending the hearing of the appeal. The Appellate Authority shall not decide any appeal or pass any order thereon unless an opportunity of being heard has been given to the appellants and the respondents and the State or a Regional Transport Authority which passed the order appealed against.(4)The appellant or the respondent shall be entitled to obtain a copy of any documents filed in connection with the order appealed against on payment of a fee at the rate or rupees two per page and to inspect the file of the appellate authority and the application for inspection shall bear a court fee stamp of -(a)in respect of urgent inspection ten rupees; and(b)in respect of an ordinary inspection five rupees.(5)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.
