Section 46(2) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(2)[ The appeal shall be signed by the appellant or by his authorised agent and presented to the appellate authority in person or by agent at any time during the office hours on any working day or sent by registered post acknowledgment due. The authorisation of the agent to present appeals shall be in writing and shall accompany the appeal unless the agent holds a power of attorney.] [Substituted by G.O. Ms. No. 1861, dated the 11th December 1995.]
