Section 19(2) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(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.
