Section 30 in The Central Motor Vehicles Rules, 1989
30. Procedure for appeal.
(1)An appeal under rule 29 shall be preferred in duplicate in the form of a memorandum,setting forth the grounds of objections to the order of the licensing authority and shall be accompanied by a certified copy of the order appealed against and appropriate fee as specified in rule 32.(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).].
