Section 19A(6) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
(6)Every appeal shall be filed within a period of thirty days of the date of receipt of the order against which the appeal is preferred:Provided that the Central Appellate Authority or the State Appellate Authority may allow the appeal after the period of thirty days, if there is a sufficient cause for not filing the appeal within the said period.
