Section 18(3) in The Haryana Motor Vehicles Taxation Act, 2016
(3)The Transport Commissioner on his own motion or on receipt of an application from the owner, may call for the record of any proceedings which arc pending before, or have been disposed of by the licensing officer or the appellate authority for the purpose of satisfying himself as to the legality or propriety of such proceedings or order made therein and may pass such order in relation thereto, as he may think fit.
