Section 68O(1) in The Narcotic Drugs And Psychotropic Substances Act, 1985
(1)Any officer referred to in sub-section (1) of section 68E or any person aggrieved by an order of the competent authority made under section 68F, section 68-I, sub-section (I) of section 68K or section 68L, may, within forty-five days from the date on which the order is served on him, prefer an appeal to the Appellate Tribunal:Provided that the Appellate Tribunal may entertain an appeal after the said period of forty-five days, but not after sixty days, from the date aforesaid if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
