Section 31(1) in The Foreign Contribution (Regulation) Act, 2010
(1)Any person aggrieved by any order made under section 29 may prefer an appeal,—(a)where the order has been made by the Court of Session, to the High Court to which such Court is subordinate; or(b)where the order has been made by any officer specified under clause (b) of sub-section (1) of section 29, to the Court of Session within the local limits of whose jurisdiction such order of adjudication of confiscation was made,within one month from the date of communication to such person of the order:Provided that the appellate court may, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within the said period of one month, allow such appeal to be preferred within a further period of one month, but not thereafter.
