Section 22 in The Chhattisgarh Motor Vehicles Rules, 1994
22. Conduct and Hearing of Appeals.
(1)An appeal referred to in Rule 21 shall be preferred in duplicate in the form of a memorandum, setting forth concisely the grounds of objection to the order of the Licensing Authority and shall be accompanied by the fee as specified in Rule 24 and the certified copy of the order appealed against.(2)When an appeal is filed, a notice shall he issued to the authority against whose order the appeal is preferred in such form as the Appellate Authority may direct.(3)The Appellate Authority after giving an opportunity to the parties to be heard and after such further enquiry, as it may deem necessary, may confirm, vary or set-aside the order from which the appeal is preferred and shall make an order accordingly and the order the Appellate Authority shall be final.(4)The Appellate Authority or Licensing Authority may, in its discretion, give any person interested in an appeal filed under sub-rule (1) copies of any document connected with the appeal on payment of fee as specified in Rule 24.(5)The Appellate Authority or Licensing Authority may allow any person interested in an appeal to inspect the record connected with such appeal on payment of fee as specified in Rule 24.
