Section 7(1) in The Manipur Cooking Gas (Licensing and Control) Order, 1986
(1)any person aggrieved by an order passed by the licensing authority under paragraph 5 or paragraph 6 may within thirty days of such order prefer an appeal to the Secretary to the Government of Manipur in the Department of Food and Civil Supplies :Provided that on sufficient ground being shown, the appellate authority may condone the delay in preferring the appeal.
