Section 10 in The Kerala Dramatic Performances Act, 1961
10. Appeal to High Court.—
Any person aggrieved by an order under sub-section (1) of section 3, of under sub-section (1) or sub-section (2) or sub-section (3) of section 4, may, within sixty days of the publication of such order under sub-section (3) of section 3, or, as the case may be, within sixty days of the date on which an order under sub-section (1) or sub-section (2) or sub-section (3) of section 4, is made, prefer an appeal to the High Court; and upon such appeal, the High Court may pass such orders as it deems fit confirming, varying or reversing the order appealed from, and may pass such consequential or incidental orders as may be necessary.
