Section 11A in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958
11A. [ Revision. [Section 11A was inserted by Maharashtra 37 of 1962, Section 7.]
(1)The State Government (or such Officer not below the rank of a Deputy Secretary to Government designated by that Government in this behalf) may, suo motu or on application, call for and examine the record of any order made by any officer under this Act and pass such order thereon as it or he thinks just and proper:Provided that, no application under this section shall be entertained if it is not made within a period of four months from the date of the order:Provided further that, before rejecting any application for the revision of any such order the State Government or the Officer designated shall record reasons for such rejection.(2)No order shall be passed under this section which in likely to affect any person adversely unless such person is given a reasonable opportunity of being heard by the State Government or as the case may be, the Officer designated.(3)Where an operator could have appealed under section 11 and no appeal has been filed by him, no proceedings in revision under this section shall be entertained upon the application of such operator.]
