Section 19(1) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(1)Any person aggrieved by an order of the Licensing Authority in exercise of the powers conferred on it by these rules, may, within sixty days of the date of communication of the order to him/her, appeal to the Divisional Commissioner in Form 13. The appellant 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 appellant 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 appeal may be entertained by the Appellate Authority after the said period, if the Appellant satisfies him/her that he/she has sufficient reason for not filing the application in time.
