Section 81 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
81. Recovery of certain sums as arrears of land revenue.
- Any rent, royalty, tax, fee or any other sum due to the Government under these rules and under the terms and conditions of quarry lease, permit or auction on a Certificate from Competent Officer or as may be specified by him be recovered in the same manner as an arrears of land revenue.Chapter - VIII 82. Appeal.(1)Any person aggrieved by an order of the Competent Officer -(1)refusing to grant a quarry lease,(2)cancellation or determination of lease,(3)refusing quarry permit,(4)sand block auction or(5)dealer's license, may appeal within a period of sixty days of the date of such order to the;(i)Collector or Additional Collector in case of order passed by Sub- Divisional Officer,(ii)to the Divisional Commissioner in case of order, passed by the Collector,(2)In case of any order passed by the Divisional Commissioner, the appellate authority will be the Government or any Officer appointed by Government in this behalf.(3)The orders passed by the Government under appeal shall be final.
