Section 15 in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
15.
(1)Any appeal to Government under Section 18 of the Act against the order or decision of the licensing authority, refusing to grant or renew a license, or an order revoking or suspending a license or refusing the application for transfer or assignment of license or no objection certificate, shall be preferred within thirty days from the date of receipt of the order appealed against:Provided that an appeal may be admitted after the expiry of the thirty days, if the appellant satisfies the Government that he had sufficient cause for not preferring the appeal within the time limit.(2)The Memorandum of appeal shall be submitted in triplicate setting forth concisely the grounds of objection to the order appealed against.(3)It shall be accompanied by the original or certified copy of the order appealed against.(4)lire amount of fee as may be prescribed by the Government shall be paid in respect of each appeal and the Memorandum of appeal shall be accompanied by a treasury receipt for the amount of fee due on the appeal. No court fee stamp need be affixed to the memorandum of appeal.(5)The Memorandum of appeal shall be Signed by the appellant or by his authorized agent and presented to the appellate authority in person or by his agent on any working day at any time during the office hours or sent by registered post acknowledgement due. The authorization to the agent should be in writing unless the agent holds a power of attorney.Chapter - 6 Miscellaneous
