(1)An appeal under Rule 27 shall be preferred in duplicate in the form of memorandum, one copy of which shall accompany a fee of rupees [one hundred] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] setting forth concisely the grounds of objection to the order of the registering authority or Inspector of Motor Vehicles (as the case may be ) and shall be accompanied by a certified copy of the order.(2)When an appeal is lodged a notice shall be issued to the registering authority in such form as the appellate authority may direct.(3)The appellate authority, after giving an opportunity to the parties to be heard and after further enquiry if any , as he may deem necessary, may confirm, vary, or set aside the order of the registering authority or the Inspector of Motor Vehicle (s); as the case may be, and shall make an order accordingly.(4)Any person preferring an appeal under the provisions of the Act and of this rule shall be entitled to obtain a copy of any document filed with the registering authority, or the Inspector of vehicles in connection with any order against which he preferring an appeal on the payment of fee at the rate of Rupees [twenty five] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] per page.(5)[The details of Registration/ Permit of a registered vehicle in lieu of Certificate of Registration/ Permit will be issued to the owner or his representative on payment of fee at the rate of rupees fifty per vehicle.Provided that any official agencies enquiring the details of a vehicle for official purpose shall not be required to pay any fee under this sub-rule.] [Inserted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.]
