Section 6 in The Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955
6.
Any application to the Commissioner for revision of an order passed by the Controller or by the appellate authority on appeal under this Act, shall be preferred within fifteen days of the date of the passing of that order after deducting the time occupied in obtaining a copy of the order:Provided that the Commissioner may entertain the application for revision after the expiry of the said period of fifteen days, if he is satisfied that the applicant was prevented by sufficient cause from filing the application in time.
