Section 67F(2) in The Drugs and Cosmetics Rules, 1945
(2)Any person who is aggrieved by the order passed by the licensing authority under sub-rule (1) may within 30 days from the date of the receipt of such order appeal to the State Government and the State Government may, after such enquiry into the matter as it considers necessary and after giving the appellant an opportunity for representing his case, make such order in relation thereto as it thinks fit.
