Section 40 in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
40. Contents of appeal.
(1)An appeal preferred under rule 39 shall be submitted in duplicate in the form of a memorandum setting forth concisely the grounds of objection, to the order or decision which is the subject of appeal, and shall be accompanied by the original or a certified copy of the order or decision appealed against.(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 acknowledgement 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.
