Section 2(a) in U.P. Cinemas (Regulation) Act, 1955
(a)[ "appellate authority" means the State Government when the appeal is preferred against the order of an Officer, notified by the State Government for this purpose and the Divisional Commissioner when the appeal is preferred against an order of the District Magistrate. [Substituted by U.P. Act No. 7 of 2018, dated 5.1.2018.]
