Section 54F in The Punjab Minor Mineral Concession Rules, 1964
54F. Appeals.
(1)An appeal from every original order of assessment of royalty under these rules shall lie :-(a)If the order is made by an Assessing Authority, to the State Geologist;(b)If the order is made by the State Geologist to the Director; and(c)If the order is made by the Director, to the Government;(2)No appeal shall be entertained, unless it is filed within sixty days from the date of communication of the order appealed against or such longer period as the appellate authority may allow for reasons to be recorded in writing.(3)No appeal shall be entertained by the appellate authority unless such appeal is accompanied by satisfactory proof of payment of the royalty and the price of minor minerals:Provided that if such authority is satisfied that the assessee is unable to pay the royalty or the price of the minor minerals or both he may for reasons to be recorded in writing, entertain the appeal without the royalty or the price of the minor minerals or both having been paid].
