Section 15(1) in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
(1)Any appeal to Government under Section 18 of the Act against the order or decision of the licensing authority, refusing to grant or renew a license, or an order revoking or suspending a license or refusing the application for transfer or assignment of license or no objection certificate, shall be preferred within thirty days from the date of receipt of the order appealed against:Provided that an appeal may be admitted after the expiry of the thirty days, if the appellant satisfies the Government that he had sufficient cause for not preferring the appeal within the time limit.
