Section 64 in Orissa Minor Minerals Concession Rules, 2004
64. Procedure for filing appeal.
(1)Any person aggrieved by an order of the competent authority, may, within one month from the date of communication of the order, prefer an appeal against such order to the Sub-Collector if the order is passed by the Tahasildar, to the Collector if the order is passed by the Sub-Collector, to the Revenue Divisional Commissioner if the order is passed by the Collector, to the Conservator of Forests if the order is passed by the Divisional Forest Officer and to the Joint Director if the order is passed by the Mining Officer or Deputy Director, to the Director if the order is passed by the Joint Director and to the State Government in the Department of Steel and Mines if the order passed by the Director :Provided that in case of matters related to decorative stones, the State Government may review its order on receipt of review petition from any aggrieved person or suo-moto within ninety days of communication of such order and correct and/or modify their order.(2)No appeal shall be admitted unless the amount, if any, assessed in accordance with the provisions of these rules as per the orders appealed have been deposited.(3)The appellate authority mentioned under Sub-rule (1) above may call for relevant records and other information from the concerned competent authority and may, if considered necessary, stay the operation of the order of the competent authority in any particular case till the appeal is finally disposed of or until further orders are passed, as the case may be.(4)Every application for appeal shall be made in FORM-Q and shall be accompanied with a non-refundable fee of rupees five hundred.(5)In the event of any dispute related to the area, conditions, the dues payable and other matters under the license/lease/permit between the licensee or lessee or permit holder and the lessor, the suits (or appeals) shall be filed only in the civil Courts in whose jurisdiction the area falls.
