Section 82(17) in Delhi Motor Vehicles Rules, 1993
(17)Appeals. - (i) Any person aggrieved by any order made under this rule may appeal to the Secretary (Transport) within thirty days from the date of the receipt of such order.(ii)The memorandum of appeal shall be filed in duplicate setting forth concisely the grounds of objection and shall be accompanied by a certified copy of that order and fee of Rupees five hundred only.Provided that a memorandum of appeal shall not relate to more than one order or be signed by more than one party.
