Section 14(4) in The Orissa Air (Prevention and Control of Pollution) Rules, 1983
(4)Where an appeal is dismissed under Sub-rule (3) the appellant may, within 15 days from the dismissal of the appeal, apply to the Appellate Authority for the restoration of the appeal and if it is shown to the satisfaction of the Appellate Authority that the appellant had not received intimation of the date of hearing of the appeal or was prevented by any cause, sufficient in the opinion of the Appellate Authority from appearing when the appeal was called for hearing, the Appellate Authority may restore the appeal on such terms as it thinks fit.
