Section 9(1) in The Assam Cinemas (Regulations) Act, 1953
(1)Any person aggrieved by the decision of the Licensing Authority under any provision of the Act except an order passed under Section 4 may appeal to the State Government or such officer as the State Government may authorise in this behalf and the State Government or such officer, as the case may be, may make such orders as it or he deems proper.
