The Motor Vehicles Act, 1988
57.
Appeals.
- Any
owner of a motor vehicle aggrieved by an order of refusal
under section 45 to register a motor vehicle or to renew to
certificate of registration in respect of a motor vehicle (other
than a transport vehicle) or under section 48 to issue a
no objection certificate or under section 50 to enter the particulars of
the transfer of ownership in the certificate of registration or under
sub-section (1) of section 56 to issue a certificate of
fitness or by an order of suspension under section 53 or cancellation
under section 54 or section 55 or by an order of cancellation
under sub-section (4) of section 56 may, within thirty days of
the date on which he has received notice of such order, appeal against the order
to the prescribed authority.
- The appellate
authority shall give notice of the appeal to the original authority and after
giving an opportunity to the original authority and the appellant to be heard in
the appeal passes such orders as it thinks fit.
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