Section 110 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
110. Time allowed for appeals or review.
(1)Any application for review under rule 108 and an appeal under rule 109 (1) can be preferred within a period of sixty days of the passing of the impugned order. A delay up to thirty days beyond the permissible appeal period may be condoned by the competent authority, if found justified;(2)A second appeal against the orders of Director, under rule 109 (2) can be filed within a period of 45 days of the passing of the impugned order. A delay for up to thirty days beyond the permissible period may be condoned by the competent authority, if found justified.
