Section 47A(2) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(2)An application for revision preferred under sub-rule (1) shall be submitted in triplicate in the form of a memorandum with, as many extra copies as there are respondents impleaded in the case, 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.
