Section 11(1) in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
(1)A party aggrieved by the order of the Sub-Divisional Authority may, within thirty days of the passing of such order, file an appeal to the Appellate Authority in Form-5 or by electronic filing of such appeal:Provided that the appellate authority may allow the appeal to be filed within forty-five days instead of thirty days, if such party shows reasonable or justifiable cause for the delay.
