(1)Any person applying for a certificate in respect of a film who is aggrieved by any order of the Board—(a)refusing to grant a certificate; or(b)granting only an “A” certificate; or(c)granting only a “S” certificate; or(d)granting only a “UA” certificate; or(e)directing the applicant to carry out any excisions or modifications,may, within thirty days from the date of such order, prefer an appeal to the Tribunal:Provided that the Tribunal may, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal within the aforesaid period of thirty days, allow such appeal to be admitted within a further period of thirty days.
