Section 129A(11) in The Orissa Motor Vehicles Rules, 1993
(11)(a)Any person aggrieved by the order of the [Additional/] [Inserted vide Orissa Gazette Extraordinary No. 642 dated 13.4.2007.] Joint Commissioner Transport (Technical) may prefer an appeal before the Commissioner within thirty days from the date of order accompanied by a certified copy of the said order along with a fee of rupees two hundred paid in the manner specified by the Commissioner.(b)The appellate authority, may after giving an opportunity of being heard to the appellant pass such orders as he considered appropriate.
