Section 73(2) in The Assam Cinemas (Regulation) Rules, 1960
(2)Appeal under Section 9 of the Act. - Where the order suspending, cancelling or revoking a licence under the preceding clause has been passed by a Licensing Authority any person aggrieved by the order may, within the period prescribed under Section 9 of the Act prefer an appeal on payment of fees of Rs. 40 and Rs. 3 for each of the permanent and temporary (including open air and touring) cinema licences respectively to the State Government which may pass such order as it thinks fit. The order of the State Government shall be final.
