Section 111(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)No application for review or appeal will be entertained in matters where the applicant is in default of any Government dues, on whatsoever account, unless he deposits at least twenty five percent of such dues before filing such application and the proof for such payment is enclosed with the application or memorandum of appeal.Chapter - 18 Miscellaneous
