Section 39 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
39. Limitation of Appeal and Copy of order objected to accompany petition.
(1)Every petition of appeal shall be presented within thirty days of the date of decision of order appealed against and shall be accompanied by the decision or order in original or by a certified copy of such decision or order unless the omission to produce such decision or order, or a copy thereof is explained to the satisfaction of the appellate authority :Provided that in computing the period of appeal aforesaid the time requisite for obtaining a copy of decision or order shall be excluded.(2)The memorandum of appeal may be submitted by post or may be presented to the officer concerned or to such other officer as he may appoint in this behalf by the party concerned or by a recognised agent or legal practitioner.
