Section 7(6) in The West Bengal Factories (Safety Officers) Rules, 1978
(6)An appeal shall lie to the State Government against the order of the occupier of the factory under sub-rule (4), or of the Chief Inspector of Factories, West Bengal, under clause (d) of sub-rule (5), of this rule within thirty days from the date of the order:Provided that on an application of the appellant assigning satisfactory reasons, the State Government may extend the above period of thirty days for preferring the appeal by a period not exceeding sixty days in any case.
