Section 81(15) in Delhi Motor Vehicles Rules, 1993
(15)Appeal and Revision. - (a) Any licensee aggrieved by any order under these rules may appeal to the Appellate Authority within ninety days from the date of receipt of such order. The Appellate Authority shall be the Secretary [(Tourism)] [Substituted vide notification no. 23 (127)/2007/Tpt/Ops./92 dated 24-03-2009.].(b)The memorandum of appeal/revision shall be filed in writing in duplicate setting forth concisely the grounds of appeal and shall be accompanied by an authenticated copy of the order against which the appeal is made and any other document relating to the appeal alongwith a fee of [Rupees five hundred only.] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.]Provided that a memorandum of appeal shall not relate to more than one order or to be signed by more than one party.(c)The appellant have a right to appear by a counsel and the prescribed authority may be represented by such officer or person as the [Secretary (Tourism) may appoint.] [Substituted vide notification no. 23 (127)/2007/Tpt/Ops./92 dated 24-03-2009.](d)On receipt of any such appeal the Appellate Authority shall after giving the appellant a reasonable opportunity of being heard and after making such enquiry as it deems proper, dispose of the appeal for reasons to be recorded in writing.(e)The Appellate Authority may make such order regarding refund of the fee for appeal as appears to be just and equitable.
