Section 15 in Andhra Pradesh Motor Vehicles Taxation Rules, 1963
15. [ Procedure for appeal. [Rules 15 and 15-A Substituted by G.O.Ms.No. 1470, Home (Tr-II) dated 19-8-1964, A.P. Gazette Rules Supplement Part I, dated 10-9-1964 at Pages 425 - 426. ]
- An appeal under Section 12 of the Act against an order of levy [of additional tax imposed under Section 3-A or an order of levy] made under Section 6 or of the seizure made under Section 8 shall lie to the Deputy Transport Commissioner[or the Joint Transport Commissioner] [Inserted by G.O.Ms.No. 231, T, R & B (Tr-II) dated 29-6-1982, RS to Part I Extraordinary A.P. Gazette dated 3-7-1982.] concerned within a period of thirty days from the date of communication of the order of levy or the date of seizure, as the case may be:Provided that an appeal against an order of levy [of additional tax imposed under Section 3-A or an order of levy] [Inserted by Notification No. G.O.Ms. No.138, dated 4.10.2010 (w.e.f. 25.3.1963).] made under Section 6 or of the seizure made under Section 8, by [the Deputy Transport Commissioner [or the Joint Transport Commissioner] [Substituted by G.O.Ms.No. 5, dated 4-1-1977.] who functions as the Secretary, Regional Transport Authority], Hyderabad, shall lie to the Transport Commissioner.[Provided further that an appeal against an order of levy [of additional tax imposed under Section 3-A or an order of levy] [Added by G.O.Ms.No. 642, Home (Tr-II) dated 7-4-1467, Published in A.P. Gazette dated 4-5-1967.] made under Section 6 or of the seizure made under Section 8 by the Assistant Secretary, State Transport Authority, Hyderabad, shall lie to the Secretary, State Transport Authority, Hyderabad.][Provided also] [Substituted by the G.O.Ms.No. 64, Home (Tr-II) dated 7-4-1967. Published in A.P. Gazette dated 4-5-1967.] that, where an appeal is presented within the stipulated time, but is returned for representation in such manner and within such as may be specified by the Appellate Authority and if such appeal is represented within, the period specified, it ,shall be deemed to have been presented in time for purposes of this rule.(2)Every appeal referred to under sub-rule (1) shall be in the form of a memorandum specifying the name and address of the appellant, the registration number of the motor vehicle, the date of receipt by the appellant of the order appealed against and shall contain a clear statement of facts, the nature of relief prayed for and shall be verified and signed by the appellant or his authorised agent, as the case may be. Every such memorandum of appeal shall be presented in duplicate and shall be accompanied by [Demand Draft or challan for Rupees Two Hundred towards fees] [Substituted 'a treasury challan for Rupees twenty towards fee' by Notification No. G.O.Ms. No.138, dated 4.10.2010 (w.e.f. 25.3.1963).]. The appeal shall also be accompanied by the original or a certified copy of the order appealed against.(3)The Deputy Transport Commissioner [or the Joint-Transport Commissioner] [Inserted by G.O.Ms.No. 231, T, R & B (Tr-l1) dated 29-6-1982 RS to Part 1 Extra A.P. Gazette, dated 3-9-1982.] concerned or the Transport Commissioner as the case may be, shall, after giving the appellant an:opportunity of making representation and after making such enquiry and perusing such records, if any, as he may deem necessary, pass such order on the appeal as he thinks fit.
