Section 13 in Mineral Area Development Authority Market Fee Rules, 2010
13.
After cancellation or suspension of the licence, the licencee shall have to surrender it to the authority which shall be revived only after the decision of the Prescribed Authority and for this the appellant has to deposit Rs. 500/- (Rupees five hundred) only as the appeal fee in the authority fund through bank challan in Form 'F' of the authority in any Nationalised Bank.
