(1)Any person preferring an appeal against the orders of the registering authority in respect of any matter relating to the registration of vessels shall do so in writing to the secretary to the state Government in Transport Department in the Performa in triplicate within thirty days from the receipt of the order of the registering authority accompanied by a certified copy of the order and treasury Challan/Bank draft/ E-payment receipt after depositing the fee mentioned in schedule-1(2)Upon receipt of memorandum of appeal in accordance with sub-rule (1), the appellate authority shall fix the time and place for hearing and shall not give less than fifteen days notice to the appellant, the registering authority and any other person interested in the appeal.
