Section 8 in The Haryana Motor Vehicles Rules, 1993
8. Conduct and hearing of appeals.
[Section 28(2)(b)]. - (1) An appeal under sub-section (2) of Section 17 or sub-section (3) of Section 19 shall be preferred in duplicate in the form of a memorandum, one copy of which shall bear a cash receipt of a treasury challan under head "0041-Taxes on Vehicles- 800-Other Receipts" of rupees ten, setting forth concisely the grounds of objection to the order of the licensing authority and shall be accompanied by a certified copy of the order appealed against.(2)When an appeal is preferred under sub-rule (1) a notice shall be issued by an appellate authority to the licensing authority concerned in such form as the appellate authority may specify.(3)The appellate authority after giving an opportunity to the parties, to be heard and after such further enquiry, if any, as may be necessary, may confirm, vary or set aside the order against which the appeal is preferred and shall make an order accordingly.(4)Any person preferring an appeal under sub-rule (1) may obtain a copy of any document filed with the appellate authority in connection with the orders appealed against on payment of a fee at the rate of rupees two per page.(5)Any person preferring an appeal under sub-rule (1) shall be entitled to inspect the file of the appellate authority by making an application bearing cash receipt or a treasury challan under head "0741-Taxes on Vehicles-800-Other Receipts", or, -(a)in respect of urgent inspection rupees ten; and(b)in respect of ordinary inspection rupees five.(6)A copy of the order made by appellate authority in appeal may be obtained on payment of a fee at the rate of rupees two per page.
