Section 27(2) in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(2)Any party to the dispute aggrieved by the decision thereon under sub-rule (1) may prefer an appeal within a period of thirty days from the date of the decision to the [Assistant Commissioner of Labour of the local area] [Inserted by S.O. 15, dated 15-1-1980.] whose decision thereon shall be final:Provided that the Chief Inspecting Officer may admit an appeal after the said period if the appellant satisfies such authority that he had sufficient cause for not preferring the appeal within that period.
