Section 21 in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
21. Filing of revision petition.
(1)Any person aggrieved by an order passed in appeal under the Act may file an application for revision before the Government within thirty days from the date of communication of such order in Form 'L'.(2)Every revision application shall be accompanied with a fee of [Rs. 500/-(Rupees five hundred) only] [Substituted vide Orissa Gazette Extraordinary No. 1458/12.11.1998 S.R.O.No. 698/1998.] to.be deposited in Government Treasury under the Head of account as mentioned in Sub-rule (2) of Rule 3.Form 'A'[See Rules 3 (1) and 8]Application for licence/renewal
