Section 49(1) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(1)The licensee may file an appeal against the decision or order made or passed under rule 48 to-(i)the Narcotics Commissioner where such decision or order was made or passed by any officer subordinate to him; and(ii)the Board, in any other case, within 30 days from the date of communication to him of such decision or order.
