Section 41(1) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(1)Any person aggrieved by a decision or action of the Authority under this Act may within a period of sixty days from the date on which the action is taken or the decision is communicated to him and on payment of such fee as may be prescribed, prefer such an appeal to such an Authority as may be specified by the State Government in this behalf: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.
