Section 37(1) in The Bureau of Indian Standards Rules, 2018
(1)Any person aggrieved by an order made under section 13 or sub-section (4) of section 14 or section 17 of the Act may prefer an appeal to the Director General within ninety days from the date of the order:Provided that if the appellant satisfies the Director General that he had sufficient cause for not preferring the appeal within the period so specified, the appeal may be admitted after the expiration of the said period of ninety days.
