Section 54F(3) in The Punjab Minor Mineral Concession Rules, 1964
(3)No appeal shall be entertained by the appellate authority unless such appeal is accompanied by satisfactory proof of payment of the royalty and the price of minor minerals:Provided that if such authority is satisfied that the assessee is unable to pay the royalty or the price of the minor minerals or both he may for reasons to be recorded in writing, entertain the appeal without the royalty or the price of the minor minerals or both having been paid].
