Section 111 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
111. Fee for review or appeal.
(1)Every application for review or appeal shall be accompanied with the fee as prescribed in the Fifth Schedule appended to these rules.(2)No application for review or appeal will be entertained in matters where the applicant is in default of any Government dues, on whatsoever account, unless he deposits at least twenty five percent of such dues before filing such application and the proof for such payment is enclosed with the application or memorandum of appeal.Chapter - 18 Miscellaneous
