Section 26(2) in Chhattisgarh Minor Mineral Rules, 2015
(2)Any person aggrieved by any order made or direction issued in respect of Quarry Plan by the officer authorised by the Director may, within thirty days of the communication of such order or direction may apply to the Director, alongwith original treasury challan of rupees one hundred for revision of the order or direction :Provided that any such application may be entertained after the said period of thirty days if the Director is satisfied that he had sufficient cause for not making the application within time.
