Section 11 in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001
11. Appeal.
(1)Any applicant aggrieved by any order made under these rules by the shipping master, may, within a period of 60 days of receipt of such order, prefer an appeal to the Deputy Director-General of Shipping dealing with C.D.C.(2)Any applicant aggrieved by any order made under sub-rule (1) of rule 11 by the Deputy Director General of Shipping, may prefer an appeal to the Director General of Shipping within a period of 60 days of receipt of such order by him. In such cases, the decision of the Director General of Shipping on such appeal shall be final.(3)No appeal shall be admitted if it is preferred after the expiry of the period prescribed under sub-rule (1) and (2); provided that an appeal may be admitted after the expiry of period prescribed therefor, if the applicant satisfies the appellate authority that he had sufficient cause for not preferring the appeal within the prescribed period.
