Section 20A(1) in The M.P. Motoryan Karadhan Adhiniyam, 1991
(1)Any person aggrieved by an order of confiscation may, within thirty days of the order or if fact of such order has not been communicated to him, within thirty days of the date of knowledge of such order; prefer an appeal in writing accompanied by such fee and payable in such form as may be prescribed, and by certified copy of order of confiscation to the Appellate Authority.Explanation. - The time requisite for obtaining certified copy of order of confiscation shall he excluded while computing period of thirty days referred to in the sub-section.
