Section 23(1) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020
(1)Any person/firm aggrieved by the decision of the Licensing Authority, may within thirty(30) days from the date on which the decision is communicated to him/her/it and on payment of such fees as may be prescribed, prefer an appeal to the Controlling Authority;Provided that the appellate authority may entertain an appeal after the expiry of the said period of thirty(30) days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
