Section 29 in Punjab Manufactured Drugs Rules, 1959
29.
[(1) An appeal shall lie from an original or appellate order of an officer of the Drugs Control Administration to -(a)the State Drugs Controller, when the order is made by the Divisional Drugs Inspector or Drugs Inspector; and(b)the State Government when the order is made by the State Drugs Controller.](2)Every memorandum of appeal must be presented within one month from the date of the communication of the order appealed against.(3)Every memorandum of appeal shall be accompanied by the order appealed against in original, or by certified copy of such an order, unless the omission to produce such an order or copy is explained to the satisfaction of the appellate authority. The time requisite for obtaining certified copy of such order shall be excluded in computing the period of limitation.
