The Motor Vehicles Act, 1988
214. Effect of appeal and
revision on orders passed by original authority.
- Where an appeal has
been preferred or an application for revision has been made against any
order passed by an original authority under this Act, the appeal or the
application for revision shall not operate as a stay of the order passed
by the original authority and such order shall remain in force pending the
disposal of the appeal or the application for revision, as the case may be,
unless the prescribed appellate authority or revisional authority otherwise
directs.
- Notwithstanding
anything contained in sub-section (1), if an application made by a person for
the renewal of permit has been rejected by the original authority and
such person has preferred an appeal or made an application for revision under
this Act against such rejection, the appellate authority or, as the case
may be, the revisional authority may by order direct that the permit
shall, notwithstanding the expiration of the term specified therein, continue to
be valid until the appeal or application for revision is disposed of.
- No order made by a
competent authority under this Act shall be reversed or altered on appeal or
revision on account of any error, omission or irregularity in the proceedings,
unless it appears to the prescribed appellate authority or revisional
authority, as the case may be, that such error, omission or irregularity
has, in fact, occasioned a failure of justice.
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