Section 9(3) in The Assam Cinemas (Regulations) Act, 1953
(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.
