Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1) in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018

(1)Any person aggrieved by any order made by the District Officer or the officer authorised by the State Government in this behalf, may appeal to the Commissioner in Form 'F' within thirty days of the date of communication of the order.