Section 81(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)An application for appeal shall be made in triplicate under Form-XXV appended to these rules. The application for appeal shall be accompanied by a non-refundable application fee of rupees one thousand shall be deposited, in the Government Treasury under the revenue receipt head as mentioned in sub-rule (3) of Rule 31 and the original treasury receipted challan shall be attached to the application.
