Section 47A(1) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(1)The Government may entertain an application for revision against the decision of the appellate authority under section 5(7) or section 9-A(l) of the Act. Such application for revision shall be preferred within thirty days from the date of receipt of the order of the appellate authority:Provided that the Government may admit an application for revision preferred within a period of two months after the expiry of the prescribed period of thirty days aforesaid, if sufficient cause is shown for not preferring the application for revision within the prescribed period:Provided further that in computing the periods aforesaid, the time taken for obtaining a certified copy of the order of the appellate authority shall be excluded:Provided also that, where an application for revision is presented within the prescribed period of thirty days aforesaid, but is returned by the Government for representation in the prescribed manner, and if such an application for revision is re-presented in the manner prescribed and within the date, if any, specified by the Government for the re-presentation of the application for revision, the application for revision so presented shall be deemed to have been presented within the prescribed time for the purpose of this rule.
