Section 16 in The Punjab Passengers and Goods Taxation Act, 1952
16. Revisions.
(1)The Commissioner, of his own motion, or, on application made to him in the prescribed manner, may call for the record of any proceedings, which are pending before or have been disposed of by any other authority subordinate to him under this Act for the purpose of satisfying himself as to the legality or propriety of such proceedings or any order made therein and may pass such orders in relation thereto as he may think fit :Provided that the owner may make such application only within one year from the date of the order required to be revised.(2)No order shall be made under this section or the next preceding section without giving an owner or any other person interested a reasonable opportunity of being heard.[17. x x x x x x] [Sections 17 and 18 omitted by Haryana Act 7 of 1967, Section 7.][18. x x x x x x] [Sections 17 and 18 omitted by Haryana Act 7 of 1967, Section 7.]
