Limitation for appeals | Pondicherry (Administration) Act, 1962 | Bare Acts | Law Library

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The Pondicherry (Administration) Act, 1962

14. Limitation for appeals.-

S. No.	Description of appeal.	Period of limitation.	Time from which period begins to run.
1.	Civil Appeal against any judgment or order.	90 days	The date of the judgment or order.
2.	Criminal Appeal against a sentence of death.	7 days	The date of sentence.
3.	Criminal Appeal against any sentence or order other than a sentence of death.	30 days	The date of the sentence or order.
4.	Criminal Appeal against an order of acquittal.	90 days	The date of the order of acquittal.
5.	Labour Appeal under section 207 of the French Labour Code, 1952.	30 days	The date of the judgment or order.
6.	Labour Appeal under section 216 of the French Labour Code, 1952.	30 days	The date on which the report and the recommendation of the expert are communicated to the party appealing.
7.	Appeal against a judgment or order of the Administrative Tribunal at Pondicherry.	90 days	The date of the judgment or order.

(1) The periods of limitation for appeals to the High Court shall be as set out below:-

(2) Except in the case of a Criminal Appeal against a sentence of death, in computing the period of limitation, the time taken for obtaining a certified copy of the judgment, order, report and recommendation, appealed against, as the case may be, shall be excluded.

(3) In the case of an appeal preferred by an accused person under sentence and in custody, the date on which he lodges the memorandum of appeal with the Superintendent of the Jail in which he is detained shall be deemed to be the date of presentation of the appeal in the High Court.

(4) Any appeal may be admitted after the period of limitation prescribed therefor when the appellant satisfies the Court that he had sufficient cause for not preferring the appeal within such period.

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