Section 12(1) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003
(1)Any person, aggrieved by any order made by the Competent Officer as mentioned in this Rule on this behalf, in exercise of powers conferred on it by these Rules, may within 30 days of the date of communication of the order to him file a revision petition before the Commissioner, Mines, in Form-'E'.
