Section 6 in The Competition Appellate Tribunal (Form And Fee For Filing An Appeal And Fee For Filing Compensation Applications) Rules, 2009
6. Limitation
The Appellant/s declare that the appeal is within the period specified in sub-section (2) of section 53B of the Act. ( Explain how the appeal is within the period prescribed in case the appeal is preferred after the expiry of 60 days from the date of order/direction/decision against which this appeal is preferred ). In case the appeal is barred by limitation, the number of days of delay should be given along with interlocutory application for condonation of delay.
