Section 43 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
43. Power of revision of Superior Officers.
- The Chief Revenue Authority or the Excise Commissioner or the Collector may, at any time on its/his motion or on the application made by the party for the purpose of satisfying itself or himself as to the legality or propriety of any decision made up order passed by any officer subordinate to it or him call for and examine the record of any case pending before or disposed of by such officer, and may pass such order in reference thereto, as may appear proper :Provided that-(i)no application for revision shall be entertained against an order or decision appealable under these rules;(ii)no such application shall be entertained unless presented within 60 days from the date of decision or order and in computing the period aforesaid the time requisite for obtaining the copy of the said decision or order shall be excluded.(iii)No decision or order shall be varied or reversed affecting any right of any private person without having given to such person notice to appear and be head in support of such decision or order.Note. - Application for the revision of any decision made or order passed by a Collector in proceeding relating to the actual recovery' of dues of the State Government will lie to the higher revenue authority in the manner provided by the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) or any Law for the Recovery of Public Demands, or the Rules made thereunder.
