Section 10 in The Karnataka Cinemas (Regulation) Act, 1964
10. Appeal against decisions under sections 5 and 9.-
Any person aggrieved by the decision of the licensing authority under section 5 or section 9 may, within thirty days from the date on which such decision was communicated to him, and subject to such conditions as may be prescribed, appeal to the prescribed authority and where no such authority is prescribed, to the State Government. The decision of the appellate authority on the appeal shall be final.
