Section 144(2) in The Chhattisgarh Motor Vehicles Rules, 1994
(2)Where an appeal or revision has been preferred or intended to be preferred the authority to decide the appeal or revision or the authority against whose order the appeal or revision has been preferred shall give copies of the memorandum of appeal or revision application or of any document appended thereto and may give copies of any other document connected with appeal or revision to any person interested in the appeal or revision on payment of fee as specified in Rule 145.
