Section 42 in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
42. Application for revision.
(1)Every application for revision under section 14 shall be preferred within thirty days from the date of receipt of the order of the appellate authority:Provided that the Government may admit an application for revision preferred within a period of two months after the expiry of the period of thirty days aforesaid, if sufficient cause is shown for not preferring the application for revision within the prescribed period:Provided further that in computing the periods aforesaid, the time taken for obtaining a certified copy of the order of the appellate authority shall be excluded.(2)An application for revision preferred under sub-rule (1) shall be submitted in duplicate in the form of a memorandum setting forth concisely the grounds of objection to the order which is the subject of revision and shall be accompanied by the original or a certified copy of the order of the appellate authority.(3)The application for revision shall be signed by the petitioner or by his authorised agent and presented to the Government at any time during the office hours on any working day or sent by registered post acknowledgement due. The authorisation of the agent to present the application for revision shall be in writing and' shall accompany the application for revision unless the agent holds a power of attorney.(4)A fee of rupees two hundred shall be paid in respect of each application for revision and the memorandum of application for revision shall be accompanied by a treasury receipt for the amount of the fee due on the application for revision. No Court-fee stamp need to be affixed to the memorandum of application for revision.(5)If an application for revision is not filed after the fee has been remitted into the treasury, the entire fee so remitted may be refunded to the applicant. The application for such refund shall, however, be made by the applicant within one month from the date of remittance.
