Section 8(2) in Chhattisgarh State Co-operative Tribunal Regulations, 2016
(2)When an appeal or a review application is not filed within the period prescribed under the Act, then it should be accompanied by an application for condonation of delay supported by an affidavit setting forth the facts on which the appellant relies to satisfy the tribunal that he had for not preferring the appeal or review within the prescribed period with a specific prayer for condonation of delay. The Tribunal shall first decide the application for condonation of delay before admitting the appeal or the review application.
