Section 12(1) in The Electrical Wires, Cables, Appliances and Accessories (Quality Control) Order, 1993
(1)Any manufacturer or dealer aggrieved by any decision of the appropriate authority may prefer an appeal in writing to the Central Government, within 30 days from the date of receipt by him of the copy of the order, communicating such decision:Provided that the Central Government may admit any appeal after the expiry of the period aforesaid if it is satisfied that the appellant was prevented from filing the appeal in time due to sufficient cause.
