Section 17(2) in The Karnataka Cinemas (Regulation) Act, 1964
(2)Any person aggrieved by an order under sub-section (1) [or sub-section (1A)] may within thirty days from the date on which the order was communicated to him, andsubject to such conditions as may be prescribed, appeal to such authority as may beprescribed and where no authority is prescribed, to the State Government.
