Section 11 in Andhra Pradesh Mineral Dealer's Rules, 2000
11. Appeals.
(1)Any person aggrieved by an order of the [Assistant Director of Mines and Geology concerned/Deputy Director of Mines and Geology concerned] [Substituted 'Deputy Director of Mines and Geology' by Notification G.O.Ms. No. 279, dated 14.10.2005 (w.e.f. 11.10.2000).] or authorised officer for a particular action under these rules may within thirty (30) days from the date of communication of the order prefer an appeal in Form - J to the Director of Mines and Geology.(2)Every application for an appeal shall be accompanied with a fee of Rs. 200/- (Rupees two hundred only) to be deposited under the Head of Account mentioned in sub-rule (2) of Rule 4. The appeal shall be disposed off by the appellant authority within a period of one month from the date of its receipt.(3)The appellant authority may for sufficient reason condone the delay in filing of appeals.
