Section 67 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
67. Appeals.
(1)All final orders passed by Mining Officer shall be appealable to the Collector within sixty days from the date of the order.(2)All final orders passed by the Collector shall be appealable to the Mines Commissioner within sixty days from the date of the order.(3)All appeals shall be disposed of within three months from the date of the filing. All appeals in the rule shall be in Form "L".
