Section 104 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
104. Appeal.
(1)All orders passed by an authorised officer or the Collector under these Rules shall be appealable to the Commissioner of Excise.(2)All orders passed by the licensing authority shall be appealable to the Director of Health Services.(3)Any order passed by the Commissioner of Excise or the Director of Health Services shall be appealable to the State Government.(4)Every appeal under these Rules shall be filed within thirty days from the date of the order complained for and shall be accompanied by a copy of the order appealed against.
