Section 47 in Bihar Minor Mineral Concession Rules, 1972
47. Appeal.
- [(1) Any person aggrieved by an order passed by the Competent Officer in exercise of the powers conferred on him by these Rules, may within a period of 30 days from the date of such order, prefer an appeal to the Deputy Director of Mines of the area concerned:Provided that the Deputy Director of Mines may condone delay, not exceeding 60 days, in filing the appeal on reasonable grounds:Provided further that the Deputy Director of Mines may, with the previous approval of the Director of Mines, condone any delay exceeding 60 days but not exceeding 180 days in filing the appeal.] [Substituted by S.O. 1133 dated 19.8.1978.](2)A fee of Rs. 25 shall be paid in respect of each appeal.The memo of appeal shall be accompanied by Treasury receipt showing that the appeal fee has been paid into Government Treasury or in any branch of the State Bank of India doing treasury business to the credit of the State Government under the head of account "XXXII-C-Miscellaneous-Social and Development Organisations-Miscellaneous-(i) Fees for grant and renewal of Mineral Concessions (ii) Rent and royalties from Mining leases and licenses".(3)No appeal against the orders of the Competent Officer passed under Rule [26 (6)] [Substituted by S.O. 1133 dated 19.8.1978.], shall be admitted unless the applicant has paid 50 per cent of the amount assessed by the Competent Officer.(4)The Appellate Authority may confirm, modify or set aside the order under appeal after giving the applicant an opportunity of being heard and, if necessary, after considering the report of the Competent Officer concerned.(5)[ If the Appellate Authority modifies an order passed by the Competent Officer which has the effect of giving relief in the matter of Rent/Royalties, he shall forthwith forward one certified copy and three true copies of the order to the Mines Commissioner.] [Inserted by S.O. 305 dated 26.3.1985.]
