Section 13(1) in The West Bengal Marine Fishing Regulation Act, 1993
(1)Any person aggrieved by an order of the authorised officer under section 7, section 8 or section 9, may, within thirty days from the date on which the order is communicated to him, prefer an appeal to the adjudicating officer:Provided that the adjudicating officer may entertain the appeal after the expiry of the said period of thirty days, if he is satisfied that the appellant had sufficient cause for not preferring the appeal within such period.
