Section 13(1) in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
(1)Any person aggrieved by an order of a Licensing Authority refusing to grant or renew a licence or suspending or cancelling a licence, may appeal in such form and manner within such period to such Appellate Authority, as may be prescribed :Provided that the Appellate Authority may entertain the appeal on expiry of the prescribed period, if he is satisfied that there was sufficient cause for delay.
