Section 16 in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
16. Appeals.
(1)Any person aggrieved by an order made under Sub-rule (3) of Rule 4, Rule 5, Clause (m), (n) and (o) of Rule 8, Sub-rule (3) of Rule 11 and Sub-rules (1) and (2) of Rule 12 may appeal-(i)to the State Government if the order is made by the State Transport Authority;(ii)to the State Transport Authority if the order is made by the Regional Transport Authority within thirty days from the date of the receipt of such order.(2)The memorandum of appeal shall be filed in duplicate setting forth concisely the grounds of objection and shall be accompanied by a certified copy of the order appealed against :Provided that a memorandum of appeal shall not relate to more than one order or be signed by more than one party and shall be accompanied by a fee of rupees fifty in the shape of Treasury challan.
