Section 18 in The Haryana Motor Vehicles Taxation Act, 2016
18. Appeal and revision.
(1)Any person aggrieved by an order relating to the assessment, imposition or recovery of the tax or penalty may, within a period of thirty days from the date of such order, file an appeal to the appellate authority.(2)Save as provided in sub-section (3), an order passed by the appellate authority shall be final and conclusive.(3)The Transport Commissioner on his own motion or on receipt of an application from the owner, may call for the record of any proceedings which arc pending before, or have been disposed of by the licensing officer or the appellate authority for the purpose of satisfying himself as to the legality or propriety of such proceedings or order made therein and may pass such order in relation thereto, as he may think fit.(4)No order shall be passed under sub-section (3) which adversely affects any owner unless such owner has been given a reasonable opportunity of being heard.
