Section 110 in The Bihar Motor Vehicles Rules, 1992
110. Appeals.
(1)Any person aggrieved by an order of refusal of approval or of revocation of approval of taxi meter may appeal to the State Government.(2)The Secretary to the Government in the Transport Department shall hear such appeal preferred under sub-rule (1) on behalf of the Government.(3)Any person aggrieved by an order made under sub-rule (3) of Rule 103, and sub-rule (3) of Rule 107 and sub-rules (1) and (3) of Rule 108 may appeal to the State Transport Authority.
