Section 20(1) in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010
(1)Any person aggrieved by a decision of the licensing authority may, within a period of thirty days from the date on which the decision is communicated to him, prefer an appeal to Appellate Authority as may be appointed by the Government in this behalf; provided that the Appellate Authority may entertain the appeal after the expiry of the said period of thirty days but not later than sixty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
