(3)Any person aggrieved by an order of Adjudicating Officer may within thirty days from the date on which the order is communicated to him and on payment of such fee as may be prescribed, prefer an appeal to the Appellate Authority:Provided that the Appellate Authority may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
