Section 57(2) in The Mineral Conservation And Development Rules, 1988
(2)Every order against which a revision application is preferred under sub-rule (1) shall be complied with pending receipt of the decision of the appellate officer:[Provided that the Controller General or the Chief Controller of Mines, as the case may be, may suspend operation of the order appealed against, pending disposal of the revision application.] [ Substituted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).]
