Section 13(1) in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
(1)Any person aggrieved by an order made by the appropriate authority may, within thirty days from the date on which such order iscommunicated to him, prefer an appeal to such authority (hereinafter referred to as the appellate authority) as the Government may think fit to constitute:Provided that the appellate authority may entertain the appeal after the expiry of the said period of thirty days if such authority is satisfied that theappellant was prevented by sufficient cause from filing the appeal in time.
