Section 12(1) in The Goa Fruit and Ornamental Plant Nurseries (Regulation) Act, 1995
(1)Any person aggrieved by an order of a competent authority refusing to grant or renew a licence, or suspending or cancelling a licence, may appeal in such form and manner, within such period, and to the appellate authority as notified by the Government:Provided that, the appellate authority may entertain the appeal after expiry of the prescribed period, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
