Section 28 in The Punjab Motor Vehicles Rules, 1989
28. Conduct and hearing of appeals
. [Section 38(2)(a)] - (1) An appeal under sub-section (2) of section 33 or sub-section (4) of section 34 shall be preferred in duplicate in the form of a memorandum, one copy of which shall bear a cash receipt of rupees twenty 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.(2)When an appeal is preferred, the appellate authority shall issue a notice to the licensing authority against whose order the appeal is preferred and cause it to send the relevant record.(3)The appellate authority may, after giving an opportunity to the parties to be heard and after such further enquiry, if any, as it may deem necessary confirm, vary or set aside the order against which the appeal is preferred and shall make an order accordingly.(4)Any person preferring an appeal under sub-rule (1) shall be entitled to obtain a copy of any document filed with the licensing authority in connection with the order appealed against on payment of fee at the rate of rupees two per page.(5)Any person preferring an appeal shall be entitled to inspect the file of the appellate authority by making an application bearing a cash receipt or a treasury challan of,-(a)in respect of an urgent inspection, - rupees ten; and(b)in respect of an ordinary inspection, - rupees five.(6)A copy of the order made by the appellate authority in appeal may be obtained on payment of a fee at the rate of rupees two per page.
