Section 8 in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015
8. Appeal.
- The applicant, whose application for grant of a license was refused or a licensee whose license has been refused renewal or has been cancelled or revoked and is aggrieved by an order of the licensing authority may file an appeal with such Appellate Authority and within such time as may be notified by the State Government in the Tamil Nadu Government Gazette.
