The Motor Vehicles Act, 1988

17. Orders  refusing or  revoking driving  licences  and  appeals there-from.

1. 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.
2. 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.