Section 112 in The Haryana Motor Vehicles Rules, 1993
112. Appeal.
[Sections 93 and 96(2)(xiii)]. - (1) Any person aggrieved by an order made under rules 102, 108 and 109 may, within a period of thirty days from the date of the receipt of such order, appeal, -(a)to the Secretary to Government of Haryana, Transport Department, if the order is made by the State Transport Authority, and(b)to the State Transport Authority, if the order is made by a Regional Transport Authority.(2)The memorandum of appeal shall be filed in duplicate setting forth concisely the grounds of objections and shall be accompanied by a certified copy of that order and a cash receipt or a treasury challan of rupees twenty.
