Section 45 in The Orissa Dangerous Drugs Rules, 1965
45. Memorandum of appeal how and when to be presented.
(1)Every memorandum of appeal relating to cancellation, or suspension of a licence, order passed or authorisation granted under these rules, shall be presented to the Commissioner, within fifteen days from the date of the order through the Collector against whose order the appeal is made.(2)The memorandum of appeal shall invariably be forwarded to the Commissioner within ten days of its presentation with the original order and with observation, if any, which the Collector may wish to make on it.(3)The period of fifteen days referred to in Sub-rule (1) shall be counted from the date of the original order and not from the date of any order made on any subsequent petition for revision or review of the said order.
