The Motor Vehicles Act, 1988
33. Orders
refusing, etc, conductor's licences and appeals there - from.
- Where a
licensing authority refuses to issue or renew, or revokes any conductor's licence, it shall do so by an order communicated to the applicant or
the holder, as the case may be, giving the reasons in writing 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.
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