Section 19(1) in The West Bengal Marine Fishing Regulation Act, 1993
(1)Any person aggrieved by an order of the adjudicating officer may, within thirty days from the date of such order, prefer an appeal to the appellate authority:Provided that the appellate authority may entertain any appeal after the expiry of the said period of thirty days, but not beyond sixty days from the date of the order appealed against if it is satisfied that the appellant had sufficient cause for not preferring the appeal within the said period of thirty days.
