Section 30(2) in The Central Motor Vehicles Rules, 1989
(2)The appellate authority, after giving an opportunity to the parties to be heard and after such further enquiry, if any, as it may deem necessary, pass appropriate orders [within a period of forty five days from the date of receipt of such an appeal] [Inserted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.10.2005).].
