Section 82(2) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(2)The Financial Commissioner may, suo moto at any time or on an application made to him within a period of ninety days call for the record of any case decided under the preceding sub-section and if in his opinion the final order contains an erroneous decision on any question of law he may pass such order on the case as he may deem fit :Provided that an opportunity shall be afforded to both the parties before passing such an order.
