Section 5 in The Orissa Motor Vehicles Rules, 1993
5. Conduct and hearing of appeal.
(1)Appeal petitions made under Sub-section (2) of section 17 or Sub-section (3) of section 19 shall be preferred in duplicate in the form of a memorandum containing concisely the grounds of objection to order of the licensing authority and also the date of service of such orders and shall be accompanied by the copy of the order appealed against together with a treasury challan in support of the deposit of fee of [rupees fifty] [Substituted vide Orissa Gazette Extraordinary No. 136 dated 28.1,2003-Notification SRO No. 29/2003 dated 24.1.2003.],(2)When an appeal, presented before the appellate authority, does not comply with any of the requirements of Sub-rule (1) the same may not be registered and may summarily be rejected.(3)When an appeal presented is found to be in order, the same shall be registered in the records of the appellate authority and notice shall be issued to the authority against whose order the appeal is preferred in such form and manner as the appellate authority may direct requiring him to produce such records as may be necessary, for hearing of the appeal.(4)The appellate authority shall, after giving an opportunity of being heard to the parties concerned and making further enquiry, if any, as it may deem necessary confirm modify or set aside the order against which the appeal is preferred and shall make and order accordingly and pronounce the same in the open Court.
