Section 128 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
128. Revision petitions.
(1)The Central Government may, on the application of any person aggrieved by any decision or order passed under the Act or these rules, and from which no appeal lies, reverse or modify such decision or order.(2)Every application under sub-rule (1) shall be filed within six months of the date of the decision or order appealed against.
