Section 47A in The Tamil Nadu Cinemas (Regulation) Rules, 1957
47A.
(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.(2)An application for revision preferred under sub-rule (1) shall be submitted in triplicate in the form of a memorandum with, as many extra copies as there are respondents impleaded in the case, setting forth concisely the grounds of objection to the order which is the subject of revision and shall be accompanied by the original or a certified copy of the order of the appellate authority.(3)The application for revision shall be signed by the petitioner or by his authorised agent and presented to the Government at anytime during the office hours on any working day or sent by registered post acknowledgment due. The authorisation of the agent to present the application for revision shall be in writing and shall accompany the application for revision unless the agent holds a power of Attorney.(4)A fee of [Rs. 1000 (Rupees one thousand only)] [Substituted by G. O. Ms. No. 1054, dated the 10th July 2007.] for permanent and semi permanent cinema and [Rs. 600 (Rupees six hundred only)] [Substituted by G. O. Ms. No. 1054, dated the 10th July 2007.] for travelling cinema shall be paid in respect of each application for revision and the memorandum of application for revision shall be accompanied by a treasury receipt for the amount of the fee due on the application for revision. No Court-fee stamp need be affixed to the memorandum of application for revision.(5)If an application purporting to be an application for revision is found by the Government to be inadmissible for want of jurisdiction, the entire fee paid in respect of such application for revision may be refunded to the petitioner. The application for such refund, shall, however, be made by the applicant within one month from the date of receipt of the orders of rejection of his application for revision.(6)If an application for revision is not filed after the fee has been remitted into treasury, the entire fee so remitted may be refunded to the applicant. The application for such refund shall, however, be made by the applicant one month from the date of remittance.
