Section 71 in The Central Motor Vehicles Rules, 1989
71. Procedure for appeal.
(1)An appeal under rule 70 shall be preferred in duplicate in the form of a memorandum, setting forth the grounds of objections to the order of the registering authority and shall be accompanied by the appropriate fee as specified in rule 81 and a certified copy of such order.(2)The appellate authority may, after giving an opportunity to the parties to be heard and after such enquiry as it may deem necessary,pass appropriate orders.
