Section 31(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)Any applicant aggrieved by an order passed under the last foregoing section, or if no order is passed, under the foregoing section 30(3) may appeal, within one month of the communication of that order to him or after the expiry of the period of three months from the date of submitting the application in the manner and accompanied by such fees as may be prescribed by rules to the prescribed authority.
