Section 7(1) in Chhattisgarh Private Placement Agencies (Regulation) Act, 2013
(1)Any person aggrieved by an order, or the Controlling Authority, made under Section 5 or 6, may prefer an appeal, in such form and manner as may be prescribed, against the order to the Appellate Authority within a period of thirty days of the date of receipt of such order:Provided that an appeal may be admitted after the expiry of the said period of thirty days if the appellant satisfies the Appellate Authority that he has sufficient cause for not preferring the appeal within that period.
