Section 12(1) in The Rajasthan Regulation Compounded Cattle Feed, Concentrates and Mineral Mixtures Order, 1991
(1)Any person aggrieved by an order of the registration Authority refusing to grant or to renew registration under this Order may, within a period of fifteen days from the date of receipt of such order by him, appeal to the Secretary:Provided that the Secretary may entertain an appeal after the expiry of the said period but within a period of seven days from such expiry if he is satisfied that the applicant was prevented by sufficient cause from filing the appeal in time.
