Section 14(3) in The U.P. Factories (Safety Officers) Rules, 1984
(3)An appeal against the order of the Labour Commissioner under sub-rule (2) may be preferred to the State Government within thirty days from the date of the said order:Provided that, on an application of the appellant assigning satisfactory reasons, the State Government may extend the above period of thirty days for preferring the appeal by a period not exceeding sixty days in any case.
