Section 28 in The M.P. Dangerous Drugs Rules, 1959
28.
(1)Every memorandum of appeal shall be presented within one month from the date of the order appealed against.(2)Every memorandum of appeal shall be accompanied by the order appealed against in original, or by an authenticated copy of such order unless the omission to produce such order or copy is explained to the satisfaction of the appellate authority.(3)The memorandum may be submitted by post or may be presented to the officer concerned or to such other officer as he may appoint in this behalf by the party concerned or by a recognised agent or legal practitioner.
