Section 10 in The Merchant Shipping (Continuous Discharge Certificate) Rules, 2017
10. Appeal.
(1)Any applicant aggrieved by any order made under these rules by the Shipping Master, may, within a period of sixty days of the receipt of such order, prefer an appeal to the jurisdictional Principal Officer, Mercantile Marine Department.(2)Any applicant aggrieved by any order made under these rules by the jurisdictional Principal Officer, Mercantile Marine Department, may, within a period of sixty days of receipt of such order, prefer an appeal to the Director General of Shipping.(3)No appeal shall be admitted, if it is preferred after the expiry of the period prescribed under sub-rule (1) or (2):Provided that an appeal may be admitted after the expiry of period, if the appellate authority satisfies that the appellant had sufficient cause for not preferring the appeal within the prescribed period.
