Section 42 in The Bihar Motor Vehicles Rules, 1992
42. Appeals, conduct and hearing of.
(1)An appeal, under Rule 41, shall be preferred in duplicate, in the form of a memorandum, setting forth concisely the grounds of objection to the order against which the appeal is preferred, and shall be accompanied by a certified copy of that order and fee prescribed under Rule 44.(2)Any person preferring an appeal shall be entitled to obtain a copy of any document filed with the registering authority and connected with the order against which he is preferring the appeal on payment of a fee prescribed under Rule 44.(3)The Appellate Authority may give any person interested in the appeal, a copy of any document connected with the appeal on payment of a fee prescribed under Rule 44.(4)When an appeal is lodged a notice shall be issued to the authority which passed the order appealed against in such form as the appellate authority may direct.(5)The Appellate Authority may, after giving an opportunity to the authorities or their authorised agents, to be heard and after such further enquiry, if any, as may deem necessary confirm, vary, or set aside, the order against which the appeal is preferred and shall make an order accordingly.
