Section 58 in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
58. Power to rectify apparent mistakes.
- Any clerical or arithmetical mistake in any order passed by the Government or any other authority or officer under these rules and any error arising therein due to accidental slip or omission, may, within two years from the date of the order, be corrected by the Government, authority or officer, as the case may be:Provided that no rectification order prejudicial to any person shall be passed unless such person has been given a reasonable opportunity of being heard.
