(5)The Secretary of the State Transport Authority shall within fourteen days of the receipt of such intimation send all the original documents and records pertaining to any appeal or revision application with proper index and paging to the State Transport Appellate Tribunal when the same are called for by it. The said Tribunal may, after following the procedure and after such further enquires, if any, as it may consider necessary confirm, vary or set aside the order against which an appeal or revision application is made or pass such other order in relation to the fact of the case it deems fit, and shall make an order accordingly.
