Section 43(e) in The U.P. Cinematograph Rules, 1951
(e)that the cinema is used or conducted in a manner prejudicial to the public interest.(ii)A licensee aggrieved by an order passed under the preceding clause may appeal to the State Government within a period of thirty days from the date of Service of such order.(iii)The order shall be deemed to be duly served if it is tendered to the licensee, or, where in the opinion of the Licensing Authority personal service cannot be effected, if a copy of the order is affixed at a prominent place or the premises owned or controlled by the licensee.
