Section 43 in The Delhi Narcotic Drugs Rules, 1985
43.
(1)An appeal shall lie from an original or appellate order as follows-(a)to the Excise Commissioner, when the order is made by the Commissioner:Provided that-(a)when an original order is confirmed on first appeal, a further appeal shall not lie;(b)when an original order is modified or reversed on first appeal by the Excise Commissioner, the order on second appeal, if any, made by the Administrator shall be final.(2)Every memorandum of appeal shall be presented within one month from the date of the order appealed from.(3)Every memorandum of appeal shall be accompanied by the order appealed from in original, or by a certified copy of such order unless the omission to produce such order or copy is explained to the satisfaction of the appellate authority.(4)In computing the period of limitation prescribed under sub-rule (2), the time requisite for obtaining a certified copy of such order shall be excluded.
