.-(1) Any person aggrieved by any order made by the State Government or other authority in exercise of the powers conferred on it by the Act or these rules may, within [three months] [ Substituted by G.S.R. 939, dated 12.4.1969.] of the date of communication of the order to him, apply to the Central Government in triplicate in Form N, for revision of the order. The application should be accompanied by [a Bank Draft for ] [Inserted by G.S.R. 449(E), dated 13.4.1988. ][five thousand rupees] [ Substituted by G.S.R. 21(E), dated 11.1.2002 (w.e.f. 11.1.2002).][on a nationalised bank in the name of "Pay and Accounts Officer, Department of Mines" payable at New Delhi or through a treasury challan for ] [Inserted by G.S.R. 449(E), dated 13.4.1988. ] [five thousand rupees] [ Substituted by G.S.R. 21(E), dated 11.1.2002 (w.e.f. 11.1.2002).][under the Head of Account-0853-Non-ferrous Mining and Metallurgical Industries-102 Mineral Concession Fees, Rents and Royalties:] [Inserted by G.S.R. 449(E), dated 13.4.1988. ]Provided that any such application may be entertained after the said period of [three months] [ Substituted by G.S.R. 939, dated 12.4.1969.] if the applicant satisfies the Central Government that he had sufficient cause for not making the application within time.[* * *] [ Sub-Rule (1-A) omitted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000). Earlier, it was inserted by G.S.R. 1195, dated 17.10.1973.](2)In every application under sub-rule (1) against the order of a State Government refusing to grant a prospecting license or a mining lease, any person to whom a prospecting license or mining lease was granted in respect of the same area or for a part thereof, shall be impleaded as party.(3)Alongwith the application under sub-rule (1), the applicant shall submit as many copies thereof as there are parties impleaded under sub-rule (2).(4)On receipt of the application and the copies thereof, the Central Government shall send a copy of the application to each of the parties impleaded under sub-rule (2) specifying a date on or before which he may make his representations, if any, against the revision application.[* * *] [ Explanation omitted by G.S.R. 6(E), dated 7.1.1993.]
