Section 11 in The Chennai City Corporation Licensing of Hoardings and Levy and Collection of Advertisement Tax Rules, 2003
11. Appeal against the order refusing to grant a licence or renew a licence.
- An appeal to the State Government shall be made in Form III within thirty days from the date of receipt of the order refusing to grant a licence or renew a licence. The appeal shall be accompanied by a fee of Rs. 500 (Rupees five hundred only) and the grounds of appeal. Such appeal shall be disposed of within a period of sixty days from the date of receipt of such appeal.
