Section 11 in Andhra Pradesh Lotteries Rules, 1968
11. Appeals:
(1)Any person aggrieved by any order passed by the licensing authority under the Act, may within thirty days of the communication to him of the said order prefer an appeal to the Board of Revenue.(2)A fee of Rs. 25 shall be payable in respect of each application and the applicant shall enclose to his application a treasury receipt evidencing the payment of such fee.
