Section 20(2) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(2)Where an application for revision is made under these rules, the Revisional Authority may confirm, modify or set aside the order passed by the Appellate Authority or pass such other order in relation thereto, as it may deem just and proper:Provided that no order shall be passed against any person interested, unless he/she has been given an opportunity to represent his/her case :Provided further that the Revisional Authority may at any time direct that the execution of the order passed by Appellate Authority be stayed for such time, as it may deem fit.
