Section 142 in The M.P. Motor Vehicles Rules, 1994
142. Appeal and Revision-Appeal and Revision against the orders of the State Transport Authority and Regional Transport Authority.
- Any person preferring an appeal or revision against the order of the State Transport Authority or the Regional Transport Authority under Section 89 or Section 90 of the Act shall, within 30 days from the date of the order do so in writing to the Tribunal in the form of a memorandum setting forth concisely the grounds of objections against the order of the State Transport Authority or the Regional Transport Authority, as the case may be, and the memorandum shall, unless the Tribunal otherwise, permits be accompanied by a certified copy of the order against which the appeal or revision has been preferred. The memorandum shall also be accompanied by as many copies of it as there are parties to whom notice is required to be issued under Rule 143 and bear court-fee stamps of the value as specified in Rule 145.
