Section 63 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
63. Power of the appellate authority to pass interlocutory orders and condone delays in filing appeal.
- Where an appeal is preferred under the provisions of this Act or the rules, to any authority for setting aside any decision or order, such appellate authority may, in order to prevent the ends of justice being defeated, make such interlocutory order pending the decision in appeal, as may appear to it to be just and convenient or such order as may be necessary for the ends of justice or to prevent the abuse of the process for the ends of justice or to prevent the abuse of the process of the appellate authority and may entertain the appeal even after the period laid down for filing it if is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
