Section 25(2) in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
(2)Any person aggrieved by a decision of the State Aqua- Culture Seed Committee may within thirty (30) days from the date on which the decision is communicated to him and on payment of such fees as may be prescribed, prefer an appeal to the Government:Provided that the appellate authority may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
