Section 25(2) in The Drugs and Cosmetics Rules, 1945
(2)Any person who is aggrieved by the order passed by the licensing authority under this rule may, within thirty days of the receipt of the order, appeal to the Central Government and the Central Government may after such enquiry into the matter as it considers necessary and after giving the appellant an opportunity for making a representation in the matter, make such orders in relation thereto as it thinks fit.][25-B. Registration Certificate for import of drugs manufactured by one manufacturer. [Inserted by G.S.R. 604(E), dated 24.8.2001 (w.e.f. 1.1.2003).]
