Section 63(4) in Rajasthan Minor Mineral Concession Rules, 2017
(4)An appeal shall be filed within three months of the date of communication of the order appealed against:Provided that an appeal may be admitted after the said period if the appellate authority is satisfied that the appellant has sufficient cause for not filing the appeal within the said period but the appeal shall not be admitted after expiry of six month from the date of order appealed against.
