Section 57(5) in Chhattisgarh Minor Mineral Rules, 1996
(5)No such appeal shall be entertained unless presented within sixty days from the date of (he order and in computing the period aforesaid, time requisite for obtaining a copy of the said order shall be excluded :Provided that any such appeal may be entertained by an appellate authority after the said period, if the appellant satisfies him that he has sufficient cause for not making the application within time.
