If an appeal is presented beyond the prescribed period of limitation and the appellant prays for an extension of time under Section 5 or for extension of time under Part HI of the Indian Limitation Act, 1908, and there appears to be prima facie ground for granting his prayer, a notice should be issued to the respondent requiring him to show cause why the appeal should not be admitted.Note. - When an appeal is presented after the period; of limitation, it should be accompanied by an application supported by an affidavit setting forth the fact on which the appellant relies to satisfies the Court that he had sufficient cause for not preferring the appeal within time.
