Section 20(1) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(1)Any person aggrieved by an order passed in an appeal under these rules, may file an application for revision before the State Government within Sixty days of the date of communication of the order in Form 13. The revisioner shall deposit a fee of Rupees One Thousand only in the same manner, as prescribed in Clause (a) of sub-rule (3) of Rule 7 and attach the original treasury challan along with Form 13 :Provided that if the revisioner is a member of Scheduled Tribe/Scheduled Caste/Other Backward Classes he/she shall deposit a fee of rupees One Hundred only in the same manner, as prescribed in clause (a) of sub-rule (3) of Rule 7 and attach the original treasury challan along with Form 13 :Provided further that any such application for revision may be entertained by the Revisional Authority after the said period, if the revisioner satisfies him/her that he/she has sufficient reason for not filing the application for revision in time.
