Section 40 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
40. Power of Appellate Authority.
(1)The appellate authority may either admit the appeal or after calling for the giving the appellant an opportunity to be heard may summarily reject it :Provided that the appellate authority shall not be bound to call for the record where the appeal is preferred or does not lie.(2)If the appeal is admitted the appellate authority may confirm, vary or reverse the decision or order appealed against or may direct such further investigation to be made, as it may think necessary or may remand the case for disposal with such directions as it thinks fit ;Provided that it shall not under this rule vary or reverse any decision or order affecting any right of any private person without having given to such person notice to appear and be heard in support of such decision or order.
