Section 3(8) in Bihar Inter-State Tourist Vehicles Rules, 1969
(8)Any person aggrieved by the order of the State Transport Authority refusing to make an endorsement under sub-rule (6) may prefer an appeal, in the form of a memorandum signed by the appellant, to the Appellate Authority notified under Rule 70 of the Bihar Motor Vehicle Rules, 1940, within fourteen days of receiving of such order. The memorandum shall be accompanied by a copy of the order appealed from and challan showing deposit of Rs. 100 as an appeal fee.
