Section 47 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
47.
(1)A fee of rupees [Rs. 1,000 (Rupees One thousand only) for permanent and Semi permanent cinema and Rs. 800 (Rupees Eight hundred only for travelling cinema] [Substituted by G.O. Ms. No. 1054, Home, dated the 10th July 2007.] shall be paid in respect of each appeal and the memorandum of appeal shall be accompanied by a treasury receipt for the amount of the fee due on the appeal. [No Court-fee stamp need be a affixed to the memorandum of appeal,] [Substituted by G.O. Ms. No. 3366, Home, dated the 24th October, 1960.](2)If a petition purporting to be an appeal is found by the appellate authority to be inadmissible for want of jurisdiction, [the entire] [Substituted by G.O. Ms. No. 1355, Home, dated the 4th April 1962.] fee paid in respect of such appeal may be refunded to the appellant. The application for such refund shall, however, be made by the appellant within one month from the date of receipt of the orders of rejection of his appeal.(3)[ If an appeal is not filed after the fee has been remitted into the treasury, the entire fee so remitted may be refunded to the appellant. The application for such refund shall, however, be made by the appellant within one month from the date of remittance.] [Substituted by G. O. Ms. No. 1305, Home, dated the 4th April 1962.][Part III-A] [Part III-A was inserted by G. O. Ms.No. 3010, Home, dated the 7th December 1979.] Revision
