Section 32(5) in The Food Safety And Standards Act, 2006
(5)The period within which such an appeal may be brought shall be-(a)fifteen days from the date on which notice of the decision was served on the person desiring to appeal; or(b)in the case of an appeal under sub-section (1), the said period or the period specified in the improvement notice, whichever expires earlier;Explanation.-For the purpose of this sub-section, the making of the complaint shall be deemed to be the bringing of the appeal.
