Section 17(4) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996
(4)The provisions of sub-sections (6), (7), (8) and (9) of section 16 shall apply in relation to appeal preferred under sub-section (1) as they apply in relation to petitions preferred under sub-section (1) of Section 16.Chapter - VI Penalty and Checking of Motor Vehicles
