Section 3(6) in The Karnataka Inland Fisheries (Conservation Development And Regulation) Act, 1996
(6)An appeal from an order refusing to grant a licence under sub-section (3), or an order suspending or cancelling a licence under sub-section (5), shall lie to the Appellate Authority within thirty days from the date of communication to the applicant of the order appealed against:Provided that the Appellate Authority may admit an appeal after the expiry of the period aforesaid, if it is satisfied that the applicant had sufficient cause for not preferring the appeal in time.
