Section 7 in The Haryana Motor Vehicles Rules, 1993
7. Appellate authority.
[Sections 17, 19 and 28]. - The appellate authority for the purpose of sub-section (2) of Section 17 and sub-section (3) of Section 19 shall by the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.], or Additional Transport Commissioner, Additional State Transport Controller Joint Transport Controller as the case may be.
