Section 4(16) in The Delhi Plastic Bag (Manufacture, Sale and Usage) and Non-Biodegradable Garbage (Control) Rules, 2002
(16)Any person who is aggrieved by the order made by the Delhi Pollution Control Committee under sub-rules (12), (13), may, within thirty days from the date on which the order is communicated to him, prefer an appeal to the appellate authority constituted for the purpose under the Act. The form and the manner in which the appeal may be preferred shall be in Form 'D'. A court fee of one hundred rupees shall accompany every appeal by way of non-judicial stamp:Provided that the appellate authority may, after recording the reasons in writing, condone the delay if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
