Section 122(2) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(2)In case of refusal to approve the transfer or assignment of a licence, a refund at the rate of one-half of the total amount of the fee collected, shall be made to the applicant. The application for such refund shall, however, be made by the applicant within one month from the date of receipt of the orders of rejection of his application for grant or renewal of licence. The refund shall be made after the expiry of the period of appeal or after the disposal of the appeal if an appeal has been presented.
