Section 98 in The Punjab Motor Vehicles Rules, 1989
98. Appeal against the orders made under rule 94, 95 or 96
. [Section 96(2)(xxviii)] - (1) The authority to whom an appeal may be preferred against the order of the licensing authority refusing to grant ticket agent's licence under rule 94, cancellation of ticket agent's licence issued on the request of the principal under rule 95 or cancellation of ticket agent's licence under rule 96 shall be the State Transport Commissioner whose decision shall be final in this behalf.(2)The appeal under sub-rule (1) shall be preferred in the form of a memorandum which shall bear a cash receipt of a treasury challan of twenty rupees, setting forth concisely the grounds of objections to the order of the licensing authority and shall be accompanied by a certified copy of the order appealed against.(3)When an appeal is preferred, the State Transport Commissioner shall issue a notice to the licensing authority against whose order the appeal is preferred.(4)Any person preferring an appeal shall be entitled to obtain a copy of any document filed in connection with the order appealed against on payment of a fee at the rate of rupees two per page.(5)Any person preferring an appeal shall be entitled to inspect the file of the State Transport Commissioner and the application therefor shall be accompanied by a cash receipt or treasury challan of -(a)in respect of urgent inspection, .. ten rupees(b)in respect of an ordinary inspection, .. five rupees
