Section 44 in The Chhattisgarh Motor Vehicles Rules, 1994
44. Conduct and hearing of appeals.
(1)An appeal against the orders under the provisions referred to in sub-section (1) of Section 57 shall be preferred, in duplicate, in the form of a memorandum setting forth concisely the grounds of objections to the order appealed against and shall be accompanied by appropriate fee as specified in Rule 62 and a certified copy of such order.(2)The appellate authority after giving an opportunity to the parties to be heard and after such further enquiry as it may deem necessary may confirm, vary or set-aside the order appealed against and shall make an order accordingly.(3)Any person preferring an appeal under this rule shall be entitled to obtain a copy of any document filed with the Registering Authority in connection with any order against which he is preferring an appeal on payment of fee as specified in Rule 62.(4)Subject to the provisions of sub-rule (3) the appellate authority may give any person interested in an appeal preferred under Section 57 of the Act, copies of any document connected with the appeal on payment of fee as specified in Rule 62.(5)The Registering Authority or appellate authority may allow any person interested in an appeal to inspect the record connected with such appeal on payment of fee as specified in Rule 62.
