Section 15B in Andhra Pradesh Motor Vehicles Taxation Rules, 1963
15B. [ Refund of appeal fee. [Rule 15-B added by G.O.Ms.No. 2082, Home (Tr-II), dated 21-9-1966, A.P. Gazette, dated 6-10-1966. ]
- The Deputy Transport Commissioner [or the Joint Transport Commissioner], concerned or the Transport Commissioner as the case may be, an application, sanction the refund of the fee paid under Rule 15 in case where the remittance of fee is not followed by an appeal for which the fee was paid.Provided that no refund of the fee shall be made if the application for such refund of the fee is not made within one year from the date of the credit of the fee.]
