Section 9(1) in The U.P. Fruit Nurseries (Regulation) Act, 1976
(1)Any person aggrieved by an order of the Licensing Authority refusing to grant a licence under sub-section (2) of Section 4, or refusing to renew it under sub-section (2) of Section 5 or suspending or cancelling it under sub-section (1) of Section 6, may appeal to the Appellate Authority within thirty days from the date of communication of such order :Provided that, the Appellate Authority may entertain the appeal after expiry of the period specified in this sub-section, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time:
