Section 64(2) in Rajasthan Minor Mineral Concession Rules, 2017
(2)A revision shall be filed within three months of the date of communication of the order:Provided that an application for revision may be admitted by the Government after the said period of three months if the Government is satisfied that the applicant had sufficient cause for not filing the revision application in time but the revision shall not be admitted after expiry of six month from the date of order revisioned against.
