Section 12 in The Electrical Wires, Cables, Appliances and Accessories (Quality Control) Order, 1993
12. Appeal.
(1)Any manufacturer or dealer aggrieved by any decision of the appropriate authority may prefer an appeal in writing to the Central Government, within 30 days from the date of receipt by him of the copy of the order, communicating such decision:Provided that the Central Government may admit any appeal after the expiry of the period aforesaid if it is satisfied that the appellant was prevented from filing the appeal in time due to sufficient cause.(2)On receipt of the appeal under sub-paragraph (1), the Central Government may, after giving the appellant an opportunity of being heard, pass such order as it may deem fit.
