Section 10 in The Tamil Nadu Dramatic Performances Act, 1954
10. Appeal to High Court.—
(1)Any person aggrieved by an order under Section 3, subsection (1), or under Section 4, sub-section (1) or sub-section (2), may, within sixty days of the publication of such order under Section 3, sub-section (3), or, as the case may be, within sixty days of the date on which an order under Section 4, sub-section (1) or sub-section (2), is made prefer an appeal to the High Court; and upon such appeal, the High Court may pass such orders as it deems fit confirming, varying or reversing the order appealed from, and may pass such consequential or incidental orders as may be necessary.(2)Every such appeal shall be heard by a Bench of not less than two Judges.
