Section 12 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
12. Appeal under section 5.
- The time within which an appeal under section 5 may be presented shall be 30 days from the date of receipt by the appellant of the order appealed against:[Provided that the appellate authority may admit an appeal after the expiration of the said period if it is satisfied that the appellant had sufficient cause for not preferring the appeal within the said period.] [Proviso was inserted by G.O. Ms. No. 5173, Labour, dated 20th October, 1962.]Explanation. - The date on which the order appealed against when sent by registered post will normally be received by the appellant shall be deemed to be the date of receipt of such order by the appellant for the purpose of this rule.
