Section 6 in Rajasthan Regulation of Boating Rules 1957
6. Appeals.
(a)The Authority to decide an appeal shall be-(1)against the orders of Motor Vehicle Inspector Licensing Officer:(2)against the orders of Licensing Officer Commissioner.(b)Appeal under the Act shall be made in writing in the form of a memorandum in duplicate setting forth concisely the grounds of objection to the order appealed from accompanied by a certified copy of that order.(c)Upon receipt of an appeal in accordance with sub-rule (b) the Appellate Authority may appoint time and place for hearing of the appeal giving not less than 30 days' notice and may order the appellant to deposit such fee not exceeding rupees five as the Appellate Authority may specify.(d)After the Appellate Authority has appointed a time and place for the hearing of the appeal, it shall give an intimation to the Authority against whose order the appeal is made and the appellant, who shall within fourteen days of the receipt of intimation forward to the Appellate Authority concerned, a list of documents upon which he proposes to rely together with copies of such documents in duplicate and may upon the appointed date and subsequent hearings appear either in person or through an agent or a representative authorised in writing in this behalf or a legal practitioner.(e)The Appellate Authority hearing an appeal may, if the appellant succeeds in his appeal, order the refund to him of the whole or part of the fee deposited by him.
