Section 32 in The Bombay Drugs (Control) Act, 1959.
32. Appeals.
All orders passed under this Act by any officer other than the Collector or the Commissioner shall be appealable to the Collector, at any time within sixty days from the date of the order complained of.(2)All orders passed by the Collector and the Commissioner shall be appeals to the Commissioner and the State Government, respectively, at any time within ninety days from the date of the order complained of:Provided that, no appeal shall lie against an order passed by the Commissioner on appeal.(3)Subject to the foregoing provisions, in deciding appeals under this section, the Collector and the Commissioner shall follow such procedure as may be prescribed.
