Section 19 in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
19. Appeal.
(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.(2)Where an application for appeal is made under these rules, the Appellate Authority may confirm, modify or set aside the order passed by Licensing Authority or pass such other order in relation thereto, as it may deem just and proper :Provided that no order shall be passed against any person interested, unless he/she has been given an opportunity to represent his/her case :Provided further that the Appellate Authority may at any time direct that the execution of the order appealed against be stayed for such time, as it may deem fit.
