Section 47 in The Punjab Minor Mineral Concession Rules, 1964
47. Appeal when allowed.
- [(1) Any person aggrieved by an order of the Director,-(i)cancelling or terminating a mining lease, contract, short term permit or forfeiting any deposit thereunder in whole or in part; or(ii)refusing to permit transfer of a mining lease or contract; or(iii)any other order passed under the delegated powers of the Government, may appeal to the Government against such order within two months of the date of such order :Provided that any such application may be entertained after the said period of two months, if the applicant satisfies the Government that he had sufficient cause for not making the application in time.] [Sub Rule (1) substituted by Haryana Government Notification No. S.O. 143/C.A. 67/1957/S.15/2003 dated 8.12.2003.](2)Where the functions of the Director have been delegated to any other officer subordinate to him under rule 46, any person aggrieved by any order of any such officer of the nature described in sub-rule (1) may appeal to the Director :Provided that the appeal is filed within two months of the date of the order appealed against.
