Section 57 in The Mineral Conservation And Development Rules, 1988
57. Revision.
(1)Any person aggrieved by any order made or direction issued under these rules by any officer subordinate to the Controller General, [or an officer of the State Government, as the case may be,] [ Inserted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).] may within thirty days of the communication of such order or direction, apply to the Controller General for a revision of the order or direction, provided that any such application may be entertained after the said period of thirty days if the applicant satisfies the Controller General that he had sufficient cause for not making the application within time:[Provided that if any order made or direction issued as aforesaid by an officer subordinate to the Chief Controller of Mines, the application shall be made to the Chief Controller of Mines who shall deal with the application in the manner prescribed hereunder.] [Inserted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).](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).](3)On receipt of an application for revision under sub-rule (1), the Controller General [or the Chief Controller of Mines, as the case may be,] [ Inserted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).] after giving a reasonable opportunity of being heard to the aggrieved person, may confirm, modify or set aside the order passed by an officer subordinate to him.(4)[ Any person aggrieved by any order made or direction issued by the Chief Controller of Mines may, within thirty days of the communication of such order or direction, apply to the Controller General for a revision of the order or direction, provided that any such application may be entertained after the said period of thirty days, if the applicant satisfies the Controller General that he had sufficient cause for not making the application within time.] [ Substituted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).](5)[ On receipt of any such application under sub-rule (4), the Controller General may confirm, modify or set aside the order or direction made or issued by the Chief Controller of Mines or may pass such orders in relation to the applicant, as it may deem fit and such decision shall be final.] [Substituted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).](6)Every order against which a revision application is preferred under sub-rule (4), shall be complied with pending receipt of the decision of the [Controller General] [ Subsituted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).]:Provided that the [Controller General] [ Subsituted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).] may, on an application made by the applicant, suspend operation of the order appealed against pending disposal of the revision application.(7)Every application submitted under the provisions of this rule shall be accompanied by a Treasury Receipt showing that a fee of Rs. 500 has been paid into a Government Treasury or any branch of the State Bank of India doing Treasury Business to the credit of the Central Government under "Major Head-0853-Non-Ferrous Mining & Metallurgical Industries, 800-Other receipts" or by a Bank Draft on a Nationalised Bank for [Rs. 1,000 (Rupees One thousand)] [ Substituted by G.S.R. 330(E), dated 10.4.2003 (w.e.f. 10.4.2003).] in the name of Pay and Accounts Officer, Indian Bureau of Mines Payable at Nagpur.
