Section 109(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)Unless otherwise provided, an appeal against an order passed by the Officer-in-Charge [District Level Environmental Committee] [Inserted by Haryana Notification No. S.O. 11/C.A.67/1957/S.15/2013, dated 23.1.2013 (w.e.f. 20.6.2012).] shall lie with the Director;
