Section 34(9) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
(9)Where as appeal in dismissed under sub-rule (6), the appellant may, within 30 days from the dismissal of the appeal, apply to the Appellate Authority for the restoration of the appeal and if it is shown to the satisfaction of the Appellate Authority that the appellant had not received intimation of the date of hearing of the appeal or was prevented by any came sufficient in the opinion of the Appellate Authority from appearing when the appeal was called for hearing, the Appellate Authority may restore appeal to file and proceed with the appeal.
