Section 10 in Rajasthan Motor Vehicles Taxation Rules, 1951
10. [ Distribution of work, amongst Appellate Authority Taxation Officer. [Substituted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986]
- (i) The Transport commissioner may suo-moto or an application of any person aggrieved by the order of the Taxation Officer, transfer any appeal from one Appellate Authority to another Appellate Authority.(ii)Where there is more than one Taxation Officer in a district, they shall have concurrent jurisdiction subject to any order which the Transport commissioner may make for the distribution and allocation of the work to be performed by them. The Transport Commissioner may on an application of an owner or suo moto, after giving the owner a reasonable opportunity of being heard and after recording his reasons in writing for doing so transfer any case from one Taxation Officer to another Taxation Officer].
