Section 43 in The Chhattisgarh Motor Vehicles Rules, 1994
43. Appellate Authority.
- The authority to hear appeals under sub-section (1) of Section 57 of the Act against the order passed by a Registering Authority or a prescribed authority specified under sub-rule (1) of Rule 50 shall be the Transport Commissioner or such other officer not below the rank of Deputy Transport Commissioner as may be authorised by the State Government by notification in the Official Gazette.
