Section 19 in Punjab Exhibition of Films on Television Screen through Video Cassette Players (Regulation) Rules, 1989
19. Appeal.
(1)Any person aggrieved by an order of the licensing authority under these rules may appeal to the Secretary to the Government in the Department of Home Affairs and Justice within thirty days of the receipt of the order of the licensing authority.(2)An appeal shall be made in duplicate in the form of a memorandum accompanied by a treasury challan of fifty rupees setting forth concisely the grounds of objections to the order which is the subject of the appeal along with original or a certified copy of the order appealed against.(3)The memorandum of appeal shall be signed by the appellant or by an agent duly authorised by the appellant, in writing, and presented to the appellate authority in person or by that agent at any time during the office hours on any working day or sent through registered post.(4)The appellate authority shall fix a date for hearing of the appeal and on the date so fixed or such further date to which the appeal will be adjourned, the appellate authority shall, after hearing the parties or their agents pass such orders on the appeal as it may deem it.
