Section 12 in Rajasthan Mineral Prevention of Illegal Mining Transportation and Storage Rules, 2007
12. Rectification of mistake
Any clerical and arithmetic mistake in any order passed by the Government or any other officer under these rules and any error arising therein from accidental slip or omission may be corrected by the Government or officer as the case may be:Provided that no order prejudicial to any dealer shall be passed unless dealer has been given a reasonable opportunity of being heard.
