Section 10(2) in Chhattisgarh Rent Control Adaptation Rules, 2016
(2)Appellate Tribunal, referred to in sub-rule (1), may allow an appeal after expiration of 30 days, if it is satisfied that sufficient reasons exist for not filing an appeal in time :Provided that in computing the above period, the time required for obtaining the certified copy of the order against which the appeal is to be made, shall be excluded,
