Section 10(4) in Telangana Cinemas (Regulation) Act, 1955
(4)Any person aggrieved by the decision of the licensing authority revoking or suspending a licence under sub-section (2) [or imposing penalty under sub-section (2A)] [Inserted by Act No. 15 of 1976.] may, within such time as may be prescribed appeal to the Government, and the Government may make such order as they may think fit.[Provided that no appeal against the decision of the licensing authority under [sub-section (2-A)] [Added by Act No.15 of 1976.] shall be entertained unless the licensee deposits the sum of penalty specified in the decision aforesaid with such authority and in such manner as may be prescribed.]
