Section 47 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
47. Authority/Officers to whom revision lies.
- Any order passed by an excise officer may be revised by the State Government, the Excise Commissioner or the Collector to whom such officer is subordinate under these rules either on its or his own motion, or on the application of any person or party interested and in the latter case such application shall be presented in the same manner as memorandum of appeal.[Chapter IV-A] [Inserted by Notification No. (37I-B-1-73-99-CTD-V. dated 14-5-1999.]
