Section 17 in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
17. Appeal.
(1)Any person aggrieved by the order of the Competent Authority made under Sub-rule (1) of Rule 6 and Sub-rule (4) of Rule 10 may within sixty days from the date of receipt of the relevant order, prefer an appeal in Form P to the Director of Mines if the order is passed by the Deputy Director of Mines/Mining Officer and to the Government in the Department of Steel and Mines, if the order is passed by the Director of Mines.(2)The appellate authority may entertain the appeal after expiry of period of sixty days, if the appellant satisfies the appellate authority that he was prevented by sufficient cause from filing the appeal in time.(3)Every application for appeal shall be accompanied with a non-refundable fee of rupees five thousand only to be deposited under the head of account specified under Sub-rule (2) of Rule 4.(4)The appellate authority may, after giving an opportunity of being heard and for reasons to be recorded in writing and communicated to the applicant, dispose of the appeal within a period of two months from the date of its filing.(5)The order passed by the Competent Authority under Sub-rule (1) of Rule 6, Sub-rule (1) of Rule 8, Rule 9 and Sub-rule (4) of Rule 10 shall subject to the orders passed in appeal under Sub-rule (4), be final.Chapter-8 Miscellaneous
