Section 15 in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
15. Appeal.
(1)Any person aggrieved by any order made by the District Officer or the officer authorised by the State Government in this behalf, may appeal to the Commissioner in Form 'F' within thirty days of the date of communication of the order.(2)Every appeal shall be accompanied with the fee of Rs 2000 to be deposited under the head "0853".(3)The Commissioner may confirm, modify or set aside the order appealed against as it may deem fit and proper.
