Section 15(3) in The Orissa State Transport Appellate Tribunal Rules, 1993
(3)Where an application under Sub-rule (2) has been filed after sixty days from the date of the order the Tribunal may condone the delay on a separate application filed for the purpose, on being satisfied that he has just and sufficient reason for not making the application in time or that he has been prevented from making such application for good and sufficient reasons.
