Section 5(3) in The Punjab Cinemas (Regulation) Act, 1952
(3)[ Any person aggrieved by the decision of the licensing authority -(i)refusing to grant a licence under this Act; or(ii)approving the classification of seats for or the rates of admission to any cinematograph exhibition under the rules made under this Act ; may within such time as may be prescribed, appeal to the Government or to such officer as the government may specify in this behalf and the appellate authority may make such order as it thinks fit.]
