Section 9 in The Assam Cinemas (Regulations) Act, 1953
9. Appeals and reviews.
(1)Any person aggrieved by the decision of the Licensing Authority under any provision of the Act except an order passed under Section 4 may appeal to the State Government or such officer as the State Government may authorise in this behalf and the State Government or such officer, as the case may be, may make such orders as it or he deems proper.(2)Appeals under sub-section (1) shall be filed within 15 days from the date of the order excluding the period required in obtaining the copy of the order; provided that the Appellate Authority may extend the time for reasons found statement of its satisfaction.(3)Any person considering himself aggrieved by an order passed under Section 4 for granting a licence with the approval of the State Government may file an application for review of the order and the approval, to the State Government within a period of 30 days from the date of the order and thereupon the State Government may after giving a hearing to the parties concerned, may-(i)reject the application; or(ii)where it is of opinion that sufficient ground for review has been established, grant the same-(a)by withdrawing its approval or direction issued under Section 4 and(b)remand the applications to the Licensing Authority concerned for fresh enquiry, or(iii)direct the Licensing Authority to issue the licence to any of the applicants.(4)All appeals pending on the date of the commencement of this Act shall be disposed of in accordance with the provisions of this Act and for that purpose all appeals against an order under Section 4 of the principal Act shall be deemed to be application for review under sub-section (3) of Section 5 of this Act.
