Section 7(2) in Punjab Cinemas (Regulation) Act, 1952
(2)Any person aggrieved be an order passed by the licensing authority under sub-section (1) may, within a period of thirty days from the date of communication to him of such order prefer an appeal to the Government and the Government shall, thereupon, pass such order as it may think fit after affording a reasonable opportunity to the parties affected thereby of being heard.]
