Section 100K in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
100K.
Any institution/person aggrieved by any decision of or order passed by the Drugs Controller relating to recognition, revocation of recognisition of any institution or estimates may appeal to the Secretary to Government in the Health and Family Welfare Department within ninety days from the date of communication of such decision or order, who shall after hearing the parties, pass such orders as may be deemed appropriate.Chapter-VI Miscellaneous
