Section 18(ii) in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015
(ii)The appeal must be done within 30 days from the date of receipt of the order the appeal. In case of appeal received after 30 days from the date of receipt of the order, if the appellate authority thinks that appeal could not be filed within the said 30 days for some specific causes or conditions (illness or some other condition in which the appeal could not be filed), the appellate authority may accept the appeal after the said 30 days period.
