Section 12(3) in Rajasthan Regulation of Boating Act, 1956
(3)No appeal under this Act shall be entertained after the expiry of thirty days from the order sought to be appealed from:Provided that the appellate authority may, for reasons to be recorded in writing, entertain an appeal after the expiry of the said period, if it is satisfied that the appellant was prevented by sufficient cause from filing an appeal within the said period.
