Section 33 in The Bombay Drugs (Control) Act, 1959.
33. Revision.
The State Government may call for and examine the record of any proceedings before any officer exercising any power or performing or discharging any duty or function under this Act (including that relating to the grant or refusal of licence, permit or pass), for the purpose of satisfying itself as to the correctness, legality or propriety of any order passed in, and as to the regularity of, such proceedings, and may either annul, reverse, modify or confirm such order, or pass such other order as it may deem fit.
