Section 32 in The Gujarat Drugs (Control) Act, 1959
32. Appeals. - (1) All orders passed under this Act, by any officer other than the Collector or the Director, shall be appealable to the Collector, at any time within sixty days from the date of the order complained of.
(2)All orders passed by the Collector and the Director shall be appealable to the Director and the State Government, respectively, at any time within ninety days from the date of the order complained of:Provided that, no appeal shall lie against an order passed by the Director on appeal.(3)Subject to the foregoing provisions, in deciding appeals under this section, the Collector and the Director shall follow such procedure as may be prescribed.
