Section 143(3) in The Chhattisgarh Motor Vehicles Rules, 1994
(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.
