Section 6(2) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
(2)Every appeal under sub-section (1) shall be made within thirty days from the date on which the appellant receives intimation of the order against which the appeal is preferred:Provided that the appellate authority may entertain any appeal after the expiry of the said period of thirty days, if it is satisfied that the appellant had sufficient cause for not preferring the appeal in time.
