Section 40 in The Marble Development And Conservation Rules, 2002
40. Revision.
(1)Any person aggrieved by any order made or direction issued by any person authorised by the State Government to make or issue such order or direction under these rules may within ninety days of the communication of such order apply to the State Government for revision of the said order:Provided that any such application may be entertained after the said period of ninety days if the applicant satisfies the State Government that he had sufficient cause for not making the application within time.(2)Every order, against which a revision application is preferred under sub-rule (1), shall be complied with pending the decision of the State Government in such revision:Provided that the State Government may on an application by the applicant, suspend the operation of the order appealed against pending disposal of the revision application.(3)On receipt of an application for revision under sub-rule (1), the State Government after giving a reasonable opportunity of being heard to the aggrieved person, may confirm, modify or set aside the order or direction.(4)Every application submitted under the provisions of this rule shall be accompanied by a Treasury Receipt showing that a fee of five hundred rupees has been paid into a State Government Treasury or any branch of the State Bank of India doing Treasury Business to the credit of the State Government.
