Section 17(1) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(1)Any person aggrieved by the order of the Competent Authority made under Sub-rule (1) of Rule 6 and Sub-rule (4) of Rule 10 may within sixty days from the date of receipt of the relevant order, prefer an appeal in Form P to the Director of Mines if the order is passed by the Deputy Director of Mines/Mining Officer and to the Government in the Department of Steel and Mines, if the order is passed by the Director of Mines.
