Section 8(1) in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
(1)Any person, aggrieved by an order of the appropriate authority refusing to grant or renew a certificate of registration or revoking a certificate of registration under this Act may, in such manner and within 3 months prefer an appeal to the Appellate Authority:Provided that Appellate Authority may entertain an appeal preferred after the expiry of the prescribed period if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time.
