Section 6(1) in Tamil Nadu Regulation of Jallikattu Act, 2009
(1)Where the Collector refuses to give permission under sub-section (1) of section 3, any person aggrieved by such order of refusal may file an appeal to the Government within a period of fifteen days from the date on which such order is communicated to him:Provided that the Government may entertain an appeal after the expiry of the said period of fifteen days if it is satisfied that the appellant has sufficient cause for not preferring an appeal within the period of fifteen days.
