Section 11(1) in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016
(1)Any person aggrieved by an order passed by the Authority in exercise of its powers may, within ninety days from the date of receipt of such order, file an appeal to the Board:Provided that the Board may entertain an appeal filed after the expiry of ninety days, if it is satisfied that there was sufficient cause preventing the appellant from filing the appeal in time.
