Section 23(2) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
(2)[ The appeal shall be preferred within sixty days from date on which the order sought to be appealed against is communicated; but the appellate authority may admit an appeal even after the said period of sixty days if it is satisfied that appellant had sufficient cause for not preferring the appeal within the said period.] [Substituted by Rajasthan Act No. 5 of 2016, dated 9.4.2016.]
