Section 52ZA(2) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(2)The Appellate Authority referred to in sub-rule (1) of rule 52Z may, at the hearing of an appeal allow the appellant to raise any other ground not specified in the appeal, if the Appellate Authority is satisfied that omission of that ground from the appeal was not willful or unreasonable.
