Section 47(2) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(2)If a petition purporting to be an appeal is found by the appellate authority to be inadmissible for want of jurisdiction, [the entire] [Substituted by G.O. Ms. No. 1355, Home, dated the 4th April 1962.] fee paid in respect of such appeal may be refunded to the appellant. The application for such refund shall, however, be made by the appellant within one month from the date of receipt of the orders of rejection of his appeal.
