Section 16(1) in Karnataka Tax on Entry of Goods Act, 1979
(1)Any assessee objecting to an order passed under [sub-sections (1) and (2) of section 15] [Substituted by Act 7 of 1997 w.e.f. 1.4.1997] may appeal to the High Court within sixty days from the date on which the order was communicated to him:Provided that the High Court may admit an appeal preferred after the period of sixty days aforesaid if it is satisfied that the assessee had sufficient cause for not preferring the appeal within that period.
