Section 10 in Chhattisgarh Rent Control Adaptation Rules, 2016
10. Limitation of the appeal.
(1)No appeal shall lie before the Rent Control Tribunal against the order of Rent Controller after expiry of a period of 30 days from the date of order passed by the Rent Controller.(2)Appellate Tribunal, referred to in sub-rule (1), may allow an appeal after expiration of 30 days, if it is satisfied that sufficient reasons exist for not filing an appeal in time :Provided that in computing the above period, the time required for obtaining the certified copy of the order against which the appeal is to be made, shall be excluded,
