Section 14 in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
14. Conduct and hearing of appeals.
(1)An appeal under Sub-section (2) of Section 33 and Sub-section (4) of Section 34 shall be preferred in the form of a memorandum in duplicate, together with a Treasury challan shall on showing a deposit of a fee of rupees two, setting for concisely the ground of objection to the order of the licensing authority and shall be accompanied by the order in original appealed against.(2)When an appeal is preferred, a notice shall be issued to the authority against whose order the appeal is preferred in such form as the appellate authority may direct.(3)The appellate authority after giving an opportunity to both the parties of being heard and after making such further enquiry, if any, as it may deem necessary, shall pass such order as it deems proper.
