Section 19 in The M.P. Cinemas (Exhibition of Films By Video Cassette Recorder/player) Licensing Rules, 1983
19. Period within which appeal under Section 5 of the Act shall be made.
- An appeal against an order of the licensing authority refusing to grant a licence under sub-section (3) of Section 5 of the Act shall be made within thirty days from the date of receipt of such order by the applicant.
