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State of Haryana - Section

Section 90 in The Haryana Motor Vehicles Rules, 1993

90. Appeal against the orders made under the rule 86, 87 or 88.

[Section 96(2)(xxviii)]. - (1) The authority to whom an appeal may be preferred against the order of the licensing authority refusing to grant ticket agent's licence under rule 86, cancellation of tickets agent's licence issued on the request of the principal under rule 87 or cancellation of ticket agent's licence under rule 88 shall be the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] or the Additional [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.], as the case may be, whose decision shall be final in this behalf.
(2)The appeal under sub-rule (1) shall be preferred in the form of a memorandum, which shall bear a cash receipt or a treasury challan of twenty rupees, setting forth concisely the grounds of objections to the order of the licensing authority and shall be accompanied by a certified copy of the order appealed against.
(3)When an appeal is preferred, the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] shall issue a notice to the licensing authority against whose order the appeal is preferred.
(4)Any person preferring an appeal shall be entitled to obtain a copy of any document filed in connection with the order appealed against on payment of a fee at the rate of rupees two per page.
(5)Any person preferring an appeal shall be entitled to inspect the file of the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] and the application therefor shall be accompanied by a cash receipt or treasury challan of -
(a) in respect of urgent inspection Ten Rupees
(b) in respect of an ordinary inspection Five Rupees