Section 13(1) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
(1)Any person aggrieved by an order of the competent authority made under Sub-section (3) of Section 6 read with Sub-rule (2) of Rule 5, Section 7, Section 8 (3) read with Rule 11 or Section 9 may within sixty days from the date of communication of the relevant order, prefer an appeal in Form 'K' to the appellate authority appointed by the Government under Section 10.
