Section 46 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
46.
[(1) An appeal preferred under rule 45 shall be submitted in duplicate in the form of memorandum with as many extra copies as there are respondents impleaded in the case, setting forth concisely the grounds of objection to the order which is the subject of appeal and shall be accompanied by the original or a certified copy of the order appealed against.] [Substituted by G.O. Ms. No. 3948, Home, dated the 17th September 1962.](2)[ The appeal shall be signed by the appellant or by his authorised agent and presented to the appellate authority in person or by agent at any time during the office hours on any working day or sent by registered post acknowledgment due. The authorisation of the agent to present appeals shall be in writing and shall accompany the appeal unless the agent holds a power of attorney.] [Substituted by G.O. Ms. No. 1861, dated the 11th December 1995.]
