Section 12E(1) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(1)Any trader objecting to an order of assessment passed, or proceeding recorded by the assessing authority, under the provisions of this Act may, within thirty days from the date on which the order or proceeding was served on him appeal to the Regional Joint Director of Marketing having jurisdiction over the notified area concerned (hereafter referred to as the Appellate Authority)Provided that the Appellate Authority may admit an appeal preferred after the period of thirty days aforesaid, if it is satisfied that the trader has sufficient cause for not preferring the appeal within that period.
