Section 10 in Rajasthan Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
10. Revision.
(1)Any person aggrieved by an order of an authorized officer for a particular action under these rules, may within thirty (30) days from the date of communication of the order, prefer Revision in Form No. 11 to the State Government.(2)Every application for revision shall be accompanied with a non-refundable fee of Rs. 2000/- (Rupees Two Thousands Only) to be deposited under relevant Head of Account. The revision authority shall dispose off the revision within a period of three months from the date of its receipt.(3)The revision authority may condone the delay in filing of revision with reasons to be recorded in writing.
