Section 46 in The Central Motor Vehicles Rules, 1989
46. Procedure for appeal.
(1)The appeal referred to in rule 45 shall be preferred in duplicate in the form of a memorandum, setting forth the grounds of objections to the order of the registering authority and shall be accompanied by appropriate fee as specified in rule 81 and a certified copy of the order appealed against.(2)The appellate authority, after giving an opportunity to the parties to be heard and after such enquiry, if any, as it deems necessary,pass appropriate orders [within the period of thirty 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).].Registration
