Section 23 in The Orissa Motor Vehicles Taxation Rules, 1976
23.
(1)An application for revision under section 19 shall be presented to the Transport Commissioner, [xxx] [Omitted vide Orissa Gazette Extraordinary No. 510/9.5.1994-Notification SRO No. 401/94/ 3.5.1994.] Orissa signed, verified and endorsed as in the case of appeal and shall contain the following particulars, namely ;(a)A statement of facts of the case;(b)A reference to the particular order in respect of which a revision is applied for ;(c)The grounds on which the revision application is filed;(d)The date of the service of the order objected to;(e)A certified copy of the order objected to; and(f)A treasury challan of [rupees five hundred] [Substituted vide Orissa Gazette Extraordinary No. 1325/20.8.2002-Notification SRO No. 729/ 02/14.8.2002.] towards fees.(2)An application for revision may be summarily rejected, where any of the aforesaid requirement is not complied with, in presenting the application.
