Section 20 in The Bihar Motor Vehicles Rules, 1992
20. Manner of appeals.
(1)An appeal under Rule 5 shall be preferred in duplicate in the form of a memorandum, setting forth concisely the grounds of objection to the order against which the appeal is preferred and shall be accompanied by a certified copy of that order and the fee prescribed under Rule 6.(2)Any person preferring an appeal shall be entitled to obtain a copy of any document filed with the licensing authority and connected with the order against which he is preferring the appeal, on payment of the fee prescribed under Rule 6.(3)The Appellate Authority may give any person interested in the appeal, a copy of any document connected with the appeal, on payment of the fee prescribed under Rule 6.(4)When an appeal is lodged, a notice shall be issued to the authority against whose order the appeal is preferred in such form as the appellate authority may direct.(5)The appellate authority, after giving an opportunity to be heard, and after such further enquiry, if any, as it may deem necessary, may confirm, vary, or set aside the order against which the appeal is preferred, and shall make an order accordingly.
