(1)Any person aggrieved by an order of the Chief Inspector of Mines may prefer an appeal within twenty days of the receipt of the order to the Committee constituted under section 12 of the Act.(2)The owner, agent and manager of the mine shall comply with the order of the Chief Inspector of Mines against which appeal is preferred under sub-regulation (1):Provided that the Committee may, on application by the appellant, suspend the operation of the order appealed against, pending disposal of the appeal.
