Section 52Z in The Narcotic Drugs And Psychotropic Substances Rules, 1985
52Z. Appeal.
(1)A recognised medical institution aggrieved by any decision or order passed by the Controller of Drugs under this Chapter may appeal to the Secretary to the State Government responsible for implementation of Drugs and Cosmetic Rules, 1945 within a period of sixty days from the date of communication to him of such decision or order.(2)Every memorandum of appeal shall be accompanied by a copy of the decision or order appealed against.
