Section 81(1) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(1)An appeal shall lie from an original or appellate order of an Excise Officer to -(a)the Deputy Excise and Taxation Commissioner when the order is made by an Excise Officer below the rank of Deputy Excise and Taxation Commissioner;(b)the Excise Commissioner when the order is made by the Deputy Excise and Taxation Commissioner; and(c)the Financial Commissioner when the original order is made by the Excise Commissioner.
