Section 28 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
28. Appeal and Revision.
(1)An appeal shall lie to the Commissioner of Excise from an order of a Collector under these Rules, if presented to the Commissioner of Excise or to the Collector for transmission to the Commissioner of Excise within thirty days from the date of the order:Provided that every memorandum of appeal relating to cancellation, suspension or withdrawal of a licence for the retail sale of narcotic drugs shall be submitted within 15 days from the date of the order appealed against to the Commissioner of Excise through the Collector against whose order the appeal is made. Such petition of appeal shall invariably be forwarded by the Collector to the Commissioner of Excise within 10 days of its presentation with the original records of the case, if any, and with any observations the officer forwarding it may wish to make thereon. The period for the presentation of appeal shall be counted from the date of the original orders and not from the date of rejection of any subsequent petition for Revision.(2)The Board of Revenue may revise any orders passed by a Collector or the Commissioner of Excise:Provided that the application for Revision is filed within three months from the date of the orders passed by a Collector or the Commissioner of Excise as the case may be.(3)A petition of appeal from or for Revision of any order shall not be entertained unless it is accompanied by the original order or authenticated copy thereof or the omission to produce such order or copy is explained to the satisfaction of the authority to whom the petition is made.(4)An appeal against the order of an Approved Medical Authority other than the Civil Surgeon and Senior Executive Medical Officer passed under sub-rules (1) and (2) of Rule 30 shall lie to the Civil Surgeon and Senior Executive Medical Officer of the district, and his order shall be final.(5)An appeal against the order of the Civil Surgeon and Senior Executive Medical Officer of the district under Rule 32 will lie to the Collector of the district whose order shall be final.
