Section 9A(1) in The Tamil Nadu Cinemas (Regulation) Act, 1955
(1)Any person aggrieved by the decision of the licensing authority revoking or suspending a licence under sub-section (2) of section 9 may, within such time as may be prescribed, appeal to such authority as the Government may specify in this behalf and such authority may make such order in the case as it may think fit.
