Section 19(1) in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005
(1)Any user, aggrieved by any action taken, or any decision made, by the State Level Authority or the District Level Authority or the Corporation Level Authority or any other person authorized by the State Level Authority under this Act, may, within a period of sixty days from the date on which such action was taken or such decision was communicated to him, and on payment of such fee as may be prescribed, prefer an appeal to such authority as may be prescribed (hereinafter referred to as the appellate authority):Provided that the appellate authority may entertain an appeal after the expiry of the said period of sixty days, if it is satisfied that the applicant was prevented by sufficient cause from filing the appeal in time.
