Section 14(2) in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
(2)The party aggrieved by the order of the Agriculture Marketing Adviser or the State Officer under rule 12 of rule 13, as the case may be, may, within sixty days of the date of passing of such order may file an appeal including electronic filing, to the Appellate Authority, in Form-6:Provided that the Appellate Authority may allow such appeal to be filed within ninety days instead of sixty days, if the appellant shows sufficient cause for not preferring the appeal within the said period.
