Section 15A in Andhra Pradesh Motor Vehicles Taxation Rules, 1963
15A. Transfer of pending appeals.
- All appeals preferred under Section 12 of the Act and pending disposal with the Transport Commissioner, other than these preferred against an order of levy made under Section 6 of the seizure made under Section 8 by the Secretary, Regional Transport Authority, Hyderabad, shall stand transferred to and be disposed of by the Deputy Transport Commissioner concerned.
