Section 69(2) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(2)Every such appeal shall be preferred within sixty days from the date of the decision or order appealed against :Provided that the appellate authority may, it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within the said period of sixty days. Permit the appellant to prefer the appeal within a further period of sixty days.
