Section 6 in Assam Forest (Removal And Storage of Forest Produce) Regulation Act, 2000
6. Appeal.
- Any person aggrieved by any order passed by the competent authority under Section 3 or Section 4 may within a period of sixty days from the date on which the order is communicated and on payment of such fee as may be prescribed, prefer an appeal to such authority as the Government may, by notification, appoint in this behalf and the order of such authority shall be final :Provided that the appellate authority may entertain an appeal after the expiry of the said period of sixty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
