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Union of India - Section
Section 19 in The Warehousing (Development And Regulation) Registration Of Warehouses Rules, 2010
19. Appeals. - Any person aggrieved by an order of the Authority made under this Act, or any rule or the regulations made thereunder may prefer an appeal to such person or authority appointed by the Central Government (hereafter referred to as the Appellate Authority) within sixty days from the date of such order:
Provided that an appeal may be admitted after the expiry of the said period of sixty days but not beyond a total period of ninety days if the appellate satisfies the Appellate Authority that he had sufficient cause for not preferring the appeal within the said period.FORM A-1(See Rules 3,13)Application for grant of Registration/Renewal of Registration of Warehouse| To, | Photoof authorized office of the applicant who signs the application form |
| TheWarehousing Development and Regulatory Authority. | |
| ........................................................................................................ | |
| ........................................................................................................ | |
| NewDelhi, |