Section 9(1) in Himachal Pradesh Road Infrastructure Protection Act, 2002
(1)No appeal shall be entertained against any order passed by the confirmatory authority, unless, the appeal is filed within 15 days from the passing of orders by the confirmatory authority:Provided that an appeal may be admitted after the expiry of the period specified under this section, if the appellant satisfies the appellate authority that he has sufficient cause for not preferring appeal within that period:Provided further that the appellant while filing the appeal against such order, shall deposit 50% of the anticipated restoration cost as assessed by the department.
