Section 34 in The Haryana Motor Vehicles Rules, 1993
34. Appellate Authority.
[Section 57(2)(b) and (p)]. - 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 State Transport Controller as the case may be shall be appellate authority for the purpose of Section 57.
