Section 39(1) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(1)Every petition of appeal shall be presented within thirty days of the date of decision of order appealed against and shall be accompanied by the decision or order in original or by a certified copy of such decision or order unless the omission to produce such decision or order, or a copy thereof is explained to the satisfaction of the appellate authority :Provided that in computing the period of appeal aforesaid the time requisite for obtaining a copy of decision or order shall be excluded.
