Section 12G(1) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(1)Any trader objecting to an order relating to assessment passed by the Director of Marketing under sub-section (1) 12-F, may appeal to the High Court within sixty days from the date on which the order was served on him;Provided that the High Court may admit an appeal preferred after the period of sixty days mentioned in sub-section (1), if it is satisfied that the trader has sufficient cause for not preferring the appeal within that period.
