Section 15(1) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996
(1)Any importer objecting to an order passed or proceeding recorded :-(a)by any appellate authority on appeal under section 13; or(b)by a Joint Commissioner or Deputy Commissioner suo motu under sub-section (2) of section 14 may appeal to the Appellate Tribunal within sixty days from the date on which the order or proceeding was served on him.
