Section 11 in The Orissa Motor Vehicles Rules, 1993
11. Conduct and hearing of appeal.
(1)Any person aggrieved by an order passed by the registering authority, under section 45, 48, 50, 53, 54 and section 55 shall within 30 days from the date of the receipt of such order, appeal to the appellate authority.(2)The appeal petition under Sub-rule (1) shall be preferred in duplicate in the form of a memorandum together with a Treasury Challan showing a deposit of a fee of [rupees one hundred] [Substituted vide Orissa Gazette Extraordinary No. 136 dated 28.1.2003-Notification SRO No. 29/ 2003 dated 24.1.2003.] setting forth concisely the grounds of objection to the order of the registering authority and shall be accompanied by a copy of the order appealed against.(3)When an appeal is preferred a notice shall be issued to the registering authority against whose order the appeal is preferred in such form and in such manner as the appellate authority may direct.(4)The appellate authority, after giving an opportunity to the parties to be heard and, after such enquiry, if any, as he may deem necessary may confirm, vary or set aside the orders of such authority and shall pass orders as deem proper.-
