(1)All final orders passed by any Mining Officer other than the Mines Commissioner or Collector under these rules, shall be appealable to the Collector within sixty days from the date of the order.(2)All final orders passed by the Collector shall be appealable to the Divisional Commissioner within ninety days from the date of the order complained of.(3)All final orders passed by the Mines Commissioner shall be appealable to the Board of Revenue within ninety days from the date of the order complained of.(4)All appeals shall be disposed of within three months from the date of the filing.
