Section 104 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
104. Appeals.
(1)All orders passed by an authorised officer or the Collector under these rules shall be appealable to the Commissioner of Prohibition and Excise.(2)All orders passed by the licensing authority shall be appealable to the Commissioner of Food and Drug Administration.(3)Any orders passed by the Commissioner of Prohibition and Excise or the Commissioner of Food and Drug Administration 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.
