Section 81 in Chhattisgarh Minor Mineral Rules, 2015
81. Application for appeal.
(1)An application for appeal shall be made in triplicate under Form-XXV appended to these rules. The application for appeal shall be accompanied by a non-refundable application fee of rupees one thousand shall be deposited, in the Government Treasury under the revenue receipt head as mentioned in sub-rule (3) of Rule 31 and the original treasury receipted challan shall be attached to the application.(2)The application for appeal shall be affixed with a court fee stamp of the value of ten rupees.(3)Every application for appeal under sub-rule (1) against the order refusing to grant a Quarry Lease, any person to whom a Quarry Lease was granted in respect of the same area or part thereof, shall be impleaded as party.(4)Alongwith the application for appeal under sub-rule (1), the applicant shall submit as many copies thereof as there are parties impleaded under sub-rule (3).
