Section 47(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)Every application for revision shall be made in Form No. 14 in duplicate and shall be accompanied by a treasury challan of [Rs. 2000/-] [Substituted by Government Notification dated 18/12/2004] deposited as fee in the Government Treasury under the [relevant] [Substituted by Rajasthan Gazette Extraordinary dated 27/12/1999 (effective from 01/01/2000)] head of Account.[***] [Deleted by Rajasthan Gazette Extraordinary dated 29/08/1996]Chapter - VII Offences Penalties and Prosecutions
