Section 146 in The Orissa Motor Vehicles Rules, 1993
146. Conduct and hearing of appeals.
(1)An appeal under Rule 145 shall be preferred in duplicate in the form of a memorandum setting forth concisely the grounds of objection to the order of the Chairman, State Transport Authority and shall be accompanied by a fee Rs. 15 (Rupees fifteen) in cash and a certified copy of that order.(2)When an appeal is filed, intimation of such appeal be given to the Chairman, State Transport Authority.(3)The appellate authority, after giving an opportunity of being heard to the party and after such further enquiry as it may deem necessary may confirm, vary or set aside the order of the Chairman, State Transport Authority and shall make an order accordingly.(4)Any person preferring an appeal under Rule 145 shall be entitled to obtain from the Chairman, State Transport Authority a copy of any document connected with the appeal on payment of a fee of Rs. 2 (Rupees two) per copy of each such document.
