Section 122M in The Drugs and Cosmetics Rules, 1945
122M. Provision for appeal to the State Government by a party whose license has not been granted or renewed.
- Any person who is aggrieved by the order passed by the licensing authority or Central License Approving Authority, as the case may be, may within thirty days from the date of receipt of such order, appeal to the State Government or Central Government, as the case may be, after such enquiry, into the matter as it considers necessary and after giving the said person an opportunity for representing his view in the matter may pass such order in relation thereto as it thinks fit.
