Section 47A(5) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(5)If an application purporting to be an application for revision is found by the Government to be inadmissible for want of jurisdiction, the entire fee paid in respect of such application for revision may be refunded to the petitioner. The application for such refund, shall, however, be made by the applicant within one month from the date of receipt of the orders of rejection of his application for revision.
