Section 10(1) in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
(1)Any person aggrieved by an order of the competent authority under Sub-section (3) of Section 6, Section 7. Sub-section (3) of Section 8 or Section 9 may within sixty days from the date of communication of the relevant order, prefer an appeal to an authority appointed by the Government (hereinafter referred to as the appellate authority) in the prescribed form and manner.
