Section 38 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
38. Appeal.
- An appeal shall lie from an original or appellate order of an Excise Officer as follows, namely :-(a)to the Collector when the order is made by an Excise Officer below the rank of Collector;(b)To the Excise Commissioner, when the order is made by the Collector;(c)To the State Government, when the order is made by the Excise Commissioner.
