80. [ Appeals to Collector (Appeals). [Substituted by Act 44 of 1980, Section 50 and Fifth Schedule (w.e.f. 11-10-1982).]
(1)Any person aggrieved by any decision or order passed under this Act by a God Control Officer lower in rank than a Collector of Central Excise or of Customs may appeal to the Collector (Appeals) within three months from the date of the communication to him of such decision or order:Provided that Collector (Appeals) may, if he is satisfied that the appellant was prevented by sufficient cause from presenting the appeal within the aforesaid period of three months, allow it to be presented within a further period of three months.(2)Every appeal under this section shall be in the prescribed form and shall be verified in the prescribed manner.] [Substituted by Act 26 of 1969.]
