Section 20A in The M.P. Motoryan Karadhan Adhiniyam, 1991
20A. [ Appeal against order of confiscation. [Inserted by M.P. Act No. 27 of 1999 (w.e.f. 15-3-2000).]
(1)Any person aggrieved by an order of confiscation may, within thirty days of the order or if fact of such order has not been communicated to him, within thirty days of the date of knowledge of such order; prefer an appeal in writing accompanied by such fee and payable in such form as may be prescribed, and by certified copy of order of confiscation to the Appellate Authority.Explanation. - The time requisite for obtaining certified copy of order of confiscation shall he excluded while computing period of thirty days referred to in the sub-section.(2)The Appellate Authority shall send intimation in writing of lodging of appeal to the Taxation Authority.(3)The appellate authority may pass such order of interim nature for custody, or disposal if necessary of the confiscated vehicle as may appear to be just in the circumstances of the Case.(4)On the date fixed for hearing of the appeal or on such date to which the hearing may be adjourned, the appellate authority shall peruse the record and hear the parties lo the appeal if present in person, or through a legal practitioner and shall thereafter proceed to pass as order of confirmation, reversal or modification of the order of confiscation.(5)The appellate authority may also pass such orders of consequential nature, as it may deem necessary.(6)Copy of final order or of order of consequential nature, shall be sent to the Taxation Authority for compliance.
