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State of Andhra Pradesh - Section

Section 12 in Andhra Pradesh Mineral Dealer's Rules, 2000

12. Revision.

(1)Any person aggrieved by an order passed on an appeal under these rules may file an application for revision before the State Government within thirty (30) days from the date of communication of such order in Form - K.
(2)Every Revision application shall be accompanied with a fee of Rs. 500/-(Rupees five hundred only) to be deposited in Government. Treasury under Head of Account as mentioned in sub-rule (2) of Rule 4.
(3)The Government may for sufficient reasons condone the delay in submission of revision application.Form 'A'(See Rule 4 (1))(Application for Registration/renewal)
1. Name of applicant (in full) {|
 
|-| 2. Profession|-| 3. Full Address