Section 20 in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
20. Revision.
(1)Any person aggrieved by an order passed in an appeal under these rules, may file an application for revision before the State Government within Sixty days of the date of communication of the order in Form 13. The revisioner shall deposit a fee of Rupees One Thousand only in the same manner, as prescribed in Clause (a) of sub-rule (3) of Rule 7 and attach the original treasury challan along with Form 13 :Provided that if the revisioner is a member of Scheduled Tribe/Scheduled Caste/Other Backward Classes he/she shall deposit a fee of rupees One Hundred only in the same manner, as prescribed in clause (a) of sub-rule (3) of Rule 7 and attach the original treasury challan along with Form 13 :Provided further that any such application for revision may be entertained by the Revisional Authority after the said period, if the revisioner satisfies him/her that he/she has sufficient reason for not filing the application for revision in time.(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.
