Section 35(2) in The Drugs and Cosmetics Rules, 1945
(2)A licensee whose license has been canceled may appeal to the Central Government within three months of the date of the order.[35-A. Cancellation of license for import of small quantities of new drugs. [Inserted by G.S.R. 604(E), dated 24.8.2001 (w.e.f. 1.1.2003).]
