Section 10 in Tamil Nadu Places of Public Resort Act, 1888
10. Appeal against order under section 6, 7 or 9.
(1)Any applicant for a licence under this Act may appeal from any order made under section 6, 7 or 9 unless such order has been made by the [Collector] [Inserted by Madras Places of Public Resort (Amendment) Act, 1960 (Tamil Nadu Act XX of 1960).] of the district.(2)The appeal shall be made within thirty days from the day on which the applicant received the order appealed against.(3)In a municipal town, the appeal shall lie to the Municipal Council, and in every other local area to the [Revenue Divisional Officer or if the original order was made by a Revenue Divisional Officer to the Collector of the district.] [Inserted by Madras Places of Public Resort (Amendment) Act, 1960 (Tamil Nadu Act XX of 1960).](4)The appellate authority shall have the same power to inspect and to require alteration or addition in the enclosed place or building as the authority to whom application is made under section 5, and may either grant or withhold the licence or make such other order as it thinks fit.
