Section 40(3) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(3)Every appeal under sub-section (2) shall be made in such manner, in such form within such period from the date of the order and be accompanied by such fee as may be prescribed:Provided that the Tribunal may admit the appeal after the expiry of such period if it is satisfied that the aggrieved clinical establishment was prevented by sufficient cause from filling it in appropriate time.
