Section 27(4) in Bihar Biological Diversity Rules, 2017
(4)The memorandum of appeal shall be submitted in quadruplicate, accompanied with the authenticated copy of the order, directions or policy decisions as the case may be, by which the appellant is aggrieved, either in person or through a registered post with acknowledgment due, within 30 days from the date of the orders, direction or policy decision:-Provided that if the Appellate Authority is satisfied that there was proper and sufficient reason for the delay in preferring the appeal, the Appellate Authority, for reasons to be recorded in writing, may allow the appeal preferred after the expiry of the aforesaid period of thirty days but before the expiry of 45 days from the date of the orders, direction or policy decision, as the case may be.
