Section 326H(1) in Chennai City Municipal Corporation Act, 1919
(1)An appeal shall lie to the [State Government] from an order of refusal to grant or renew a licence or cancelling or suspending a licence [or refusing to give permission] [Inserted by T.N. Act 2 of 2011 (w.e.f. 16.11.2011).] by the [District Collector] [Substituted for the word 'Commissioner' by Tamil Nadu Act 19 of 2003.] under this Chapter within thirty days from the date of receipt of the order.
