Section 6 in Arunachal Pradesh Forest (Removal of Timber) Regulation Act, 1983
6. Appeal.
- Any person aggrieved by any order passed by the competent authority under Section 3 or Section 4 may, within a period of sixty days from the date the order is communicated and on payment of such fee not exceeding fifty rupees, prefer an appeal to such authority as the Government may, by notification, appoint in this behalf and the order of such authority shall be final:Provided that the appellate authority may entertain an appeal after the expiry of the said period of sixty days if it is satisfied that the appellants was prevented by sufficient cause from filing the appeal in time.
