Section 65(8) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(8)The Appellate Authority shall, after making such further inquiry as may be considered necessary, pass such orders as it thinks fit, confirming, modifying or annulling the order appealed against.Explanation. - For the purposes of this rule, the expression "quarter" shall be January to March, April to June, Julyto September and October to December of every year.]
