Section 63 in Rajasthan Minor Mineral Concession Rules, 2017
63. Appeal.
(1)Any person aggrieved by any order of the Superintending Mining Engineer, Superintending Mining Engineer (Vigilance), Mining Engineer, Mining Engineer (Vigilance), Assistant Mining Engineer or Assistant Mining Engineer (Vigilance) passed under these rules shall have the right of appeal to the Additional Director Mines authorized by the Government.(2)Any person aggrieved by any order passed in appeal under sub-rule (1) or any other order passed by the Director or Additional Director Mines under these rules shall have the right of appeal to the Government.(3)Every appeal shall be made in Form -29 in duplicate and shall be accompanied by a fee of rupees five thousand.(4)An appeal shall be filed within three months of the date of communication of the order appealed against:Provided that an appeal may be admitted after the said period if the appellate authority is satisfied that the appellant has sufficient cause for not filing the appeal within the said period but the appeal shall not be admitted after expiry of six month from the date of order appealed against.
