Section 58O(1) in The Wild Life (Protection) Act, 1972
(1)Any person aggrieved by an order of the competent authority made under section 58-F, section 58-I, sub-section (1) of section 58-K or section 58-L may, within forty-five days from the date on which the order is served on him prefer an appeal to the Appellate Tribunal:Provided that the Appellate Tribunal may entertain an appeal after the said period of forty-five days, but not after sixty days, from the date aforesaid if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
