Section 161B(7) in The Drugs and Cosmetics Rules, 1945
(7)Any person aggrieved by an order passed by the State Licensing Authority under sub-rule (6), may within sixty days of such order, appeal to the Central Government, and the Central Government may, after such enquiry into the matter as is considered necessary, pass such order in relation thereto as it deems fit. The decision of the Central Government shall be final and binding.
