Section 36 in The Haryana Motor Vehicles Rules, 1993
36. Reference to expert.
[Section 65(2)(a)]. - (1) In the course of an appeal against a refusal to issue a certificate of fitness under Section 56, the applicant may demand at his own cost that the opinion of an expert accepted by himself and approved by the appellate authority may be taken.(2)If the appellate authority accepts the demand for reference to an expert, it shall frame issue and refer the same to him for his opinion.(3)Where reference under sub-rule (2) is made to an expert, his opinion shall be accepted as final.
