Section 13 in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
13. Filing of appeal petition.
(1)Any person aggrieved by an order of the competent authority made under Sub-section (3) of Section 6 read with Sub-rule (2) of Rule 5, Section 7, Section 8 (3) read with Rule 11 or Section 9 may within sixty days from the date of communication of the relevant order, prefer an appeal in Form 'K' to the appellate authority appointed by the Government under Section 10.(2)Every application for appeal shall be accompanied with a fee of [Rs. 500 (Rupees five hundred) only] [Substituted vide Orissa Gazette Extraordinary No. 1458/12.11.1998 S.R.O.No. 698/1998.] to be deposited under the Head of account mentioned in Sub-rule (2) of Rule 3..(3)The appeal shall be disposed of by the appellate authority within a period of two months from the,date of its filing.Chapter-V Compounding of offences
