Section 19(1) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(1)Any person aggrieved by the order of the Authorised Officer may prefer an appeal in Form No. VIII before the Appellate Authority within thirty days from the date of communication of such order and the Appellate Authority may consider and dispose of the same within a period of thirty days from the date of receipt of the appeal:Provided that the Appellate Authority may admit an appeal presented after the expiry of the said period of thirty days if the Appellate Authority is satisfied that the appellate is prevented by sufficient cause from presenting the appeal in time.
