Section 48(3) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
(3)The appeal referred to in sub-rule (1) or sub-rule (2) shall be preferred within one month from the date of the receipt by the appellant of the order appealed against:Provided that the Government may, in their discretion, allow further time not exceeding one month for preferring any such appeal, if they are satisfied that the appellant had sufficient cause for not preferring the appeal in time.
