Section 10(1) in The Haryana Regulation and Control of Crushers Act, 1991
(1)any person aggrieved by an order made by the Director or any officer authorised by him in this behalf may, within a period of sixty days of communication to him of such order, prefer an appeal to the State Government in such form and manner as may be prescribed :Provided that the State Government may entertain an appeal after the expiry of the said period of sixty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
