Section 46(2) in The Central Motor Vehicles Rules, 1989
(2)The appellate authority, after giving an opportunity to the parties to be heard and after such enquiry, if any, as it deems necessary,pass appropriate orders [within the period of thirty days from the date of receipt of such an appeal] [Inserted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.10.2005).].Registration
