Section 17(1) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
(1)any person aggrieved by an order, made by the Controller or specified authority may appeal within thirty days from the receipt of the orders to.-(i)The Director, where the order has been passed by the Controller or specified authority;(ii)The Secretary (Food, Civil Supplies & Consumer Affairs) to the Government of Himachal Pradesh where the order has been passed by the Director:Provided that the appellate authority, for reasons to be recorded in writing may entertain an appeal after expiry of thirty days, if it is satisfied that the appellant was prevented from filing the same within the stipulated period of thirty days for the reasons explained in the application which were beyond the control of the appellant.
