Section 143 in The Chhattisgarh Motor Vehicles Rules, 1994
143. Procedure in Appeals and Revisions.
(1)When a memorandum of appeal or revision application has been admitted, the Tribunal shall call for the concerned record of the State Transport Authority or the Regional Transport Authority and if any party at the proceedings prays that the record be called for through special messenger and deposits such amount as the Tribunal may direct to cover such expenditure, the Tribunal may call for the record through a special messenger.(2)The Tribunal may either on its own motion or on an application made to it bearing court-fee stamps of the prescribed value, stay the order against which the appeal or revision has been preferred in such manner and to such extent as it may deem fit.(3)The Tribunal shall intimate the time and place for the hearing of the appeal or revision lo the appellant or applicant as the case may be, and shall give notice of the appeal or application for revision as the case may be, to the authority against whose order the appeal or revision application is made and to any person likely to be prejudicially affected by the grant of the relief prayed for and such appellant or applicant or person may appear before the Tribunal in person or through a pleader or an advocate or an officer duly authorised by the Managing Director, Chhattisgarh State Road Transport Corporation, on the appointed date and at subsequent hearings.(4)The Tribunal may after following the procedure prescribed in Sections 89 and 90 of the Act and after further enquiry, if any, as it may consider necessary confirm, vary or set-aside the order against which the appeal or revision is preferred or may pass such other order in relation thereto as it deems fit and shall make an order accordingly.(5)Unless otherwise expressly provided in the Act or in these Rules the procedure laid down in the Code of Civil Procedure, 1908 (V of 1908) shall, so far as may be. followed in all proceedings under these rules.(6)Subject to any express provision to the contrary, the provisions of the Limitation Act, 1963 (No. 36 of 1963) shall, so far as may be, followed in all proceedings under these rules.
