Section 5(2) in The Punjab Minerals (Vesting of Rights) Act, 1994
(2)The application under sub-section (1) shall state the grounds on which the objection to the order of the Collector is taken :Provided that every such application shall be made, -(a)if the person making it was present or represented before the Collector at the time when he passed his order, within six weeks from the date of the order of the Collector; and(b)in other cases, within six weeks from the date of communication of the order of the Collector.
