63BB. [ Appeal against decision, direction or order under section 63A. [Inserted by the Motor Vehicles (Amendment) Act, 1969 (56 of 1969), Section 31 (w.e.f. 2.3.1970).]
(1)Any person or authority (including Government) A aggrieved by the decision, direction or order of the Commission under clause (b) or clause (c) or clause (d) or clause (e) of subsection (2) of section 63A may, within sixty days from the date of the communication to him or it, of such decision, direction or order, as the case may be, appeal to the authority specified by the Central Government under clause (h) of section 63C, which shall decide the appeal after giving the person or the authority an opportunity of being heard and pass such order thereon as it may deem fit and such order shall be final:Provided that the authority aforesaid may entertain an appeal after the expiry of the said period of sixty days if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time.(2)Every appeal under sub-section (1) shall be preferred in such manner and accompanied by such fee as may be prescribed by the Central Government.]
