Section 86 in The Punjab Motor Vehicles Rules, 1989
86. Procedure in hearing appeals
. [Section 96(2)(iii) and (xiii)] - On the appellate authority appointing a time and place for hearing under rule 85, the appellant shall, within fourteen days of the receipt of intimation that a hearing will take place, forward to the appellate authority a list of the documents upon which he proposes to rely, together with copies of such documents in duplicate, and may upon the appointed day and at subsequent hearings, appear either in person or through an agent or representative authorised by him, in writing, in this behalf.
