Section 47A(3) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(3)The application for revision shall be signed by the petitioner or by his authorised agent and presented to the Government at anytime during the office hours on any working day or sent by registered post acknowledgment 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.
