Section 82(1) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(1)The Excise Commissioner may, sumo moto, at any time, or on an application made to him, call for the record of any proceedings which are pending before, or have been disposed of by an officer subordinate to him for the purpose of satisfying as to the legality or propriety of such proceedings or of any order made therein and may pass such order in relation thereto as he may deem fit :Provided that the application shall be made within a period of 90 days of the date of taking of the proceeding or passing the order, as the case may be.
