The Motor Vehicles Act, 1988
17. Orders
refusing or revoking driving licences and appeals there-from.
- Where a
licensing authority refuses to issue any learner's licence or to issue or
renew, or evokes, any driving licence, or refuses to add a class or
description of motor vehicle toany driving licence, it shall do so by an
order communicated to theapplicant or the holder, as the case may be, giving the
reasons inwriting for such refusal or revocation.
- Any
person aggrieved by an order made under sub-section (1)may, within
thirty days of the service on him of the order, appeal to the prescribed
authority which shall decide the appeal after giving such person
and the authority which made the order an opportunity of being heard
and the decision of the appellate authority shall
be binding on the authority which made the order.
Back