Section 19 in The Terrorist And Disruptive Activities (Prevention) Act, 1987
19. Appeal
(1)Notwithstanding anything contained in the Code, an appeal shall lie as a matter of right from any judgment, sentence or order, not being an interlocutory order, of a Designated Court to the Supreme Court both on facts and on law.(2)Except as aforesaid, not appeal or revision shall lie to any Court from any judgment, sentence or order including an interlocutory order of a Designated Court.(3)Every appeal under this section shall be preferred within a period of thirty days from the date of the judgment, sentence or order appealed from:Provided that the Supreme Court may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that the appellant had sufficient cause for not preferring the appeal within the period of thirty days.
