Cinematograph Film Rules, 1948

40. Appeals

(1) An appeal shall lie against any order refusing to grant, amend or renew a license or canceling a license-

(a) to the Central Government where the order is passed by the Chief Inspector, and

(b) to the immediate official superior to the District Authority, if the order is passed by the District Authority.

(1A) An appeal shall lie against any order of the District Authority refusing to grant a certificate to the effect that there is no objection to the grant of a license to the applicant for the site proposed by him and such appeal shall lie to the authority which is immediately superior to the said District Authority.

(2) Every appeal shall be in writing and shall be accompanied by a copy of the order appealed against and shall be presented within 60 days of the order passed if preferred to the Central Government, and within 30 days in the other case.