Section 111 in The Bihar Motor Vehicles Rules, 1992
111. Manner of appeal and revision.
(1)An appeal or a revision under Chapter-V of the Act 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 a fee prescribed under Rule 74.(2)Any person preferring an appeal of a revision shall be entitled to obtain a copy of any document filed with the Regional Transport Authority or the State Transport Authority or the State Transport Commissioner, as the case may be, and connected with the order against which he is preferring the appeal or the revision, on payment of a fee prescribed under Rule 74.(3)The State Transport Appellate Tribunal or any other appellate authority may give any person interested in the appeal or the revision, as the case may be, a copy of any document connected with such appeal or revision, on payment of a fee prescribed under Rule 74.(4)An appeal shall be preferred within thirty days from the date of the order:Provided that the appellate authority may entertain an appeal against the order of revocation of approval of taxi meter after the expiry of the said period of thirty days, if it is satisfied that the appellant was prevented by good and sufficient cause from preferring the appeal in time.
