Section 49 in The Narcotic Drugs And Psychotropic Substances Rules, 1985
49. Appeal.
(1)The licensee may file an appeal against the decision or order made or passed under rule 48 to-(i)the Narcotics Commissioner where such decision or order was made or passed by any officer subordinate to him; and(ii)the Board, in any other case, within 30 days from the date of communication to him of such decision or order.(2)Every memorandum of appeal shall be accompanied by a copy of the decision or order appealed against.(3)Every appeal under this rule shall be filed in such form and in such manner as may be specified by the Board.
