Section 47(3) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(3)[ If an appeal is not filed after the fee has been remitted into the treasury, the entire fee so remitted may be refunded to the appellant. The application for such refund shall, however, be made by the appellant within one month from the date of remittance.] [Substituted by G. O. Ms. No. 1305, Home, dated the 4th April 1962.][Part III-A] [Part III-A was inserted by G. O. Ms.No. 3010, Home, dated the 7th December 1979.] Revision
