Section 10(4) in Andhra Pradesh Cinemas (Regulation) Act, 1955
(4)Any person aggrieved by the decision of the licensing authority revoking or suspending a licence under sub-section (2) or imposing penalty under sub-section (2-A) may, within such time as may be prescribed appeal to the Government, and the Government may make such orders as they may think fit.Provided that no appeal against the decision of the licensing authority under sub-section (2) shall be entertained unless the licensee deposits the sum of penalty specified in the decision aforesaid with such authority and in such manner as may be prescribed.
