Section 11(3) in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001
(3)No appeal shall be admitted if it is preferred after the expiry of the period prescribed under sub-rule (1) and (2); provided that an appeal may be admitted after the expiry of period prescribed therefor, if the applicant satisfies the appellate authority that he had sufficient cause for not preferring the appeal within the prescribed period.
