Section 13(2) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(2)If the land for which the applicant requires a no objection certificate is under the jurisdiction of the Hindu Religious and Charitable Endowments Department, the Licensee shall produce to the licensing authority along with his application a letter of permission from the Commissioner, Hindu Religious and Charitable Endowments [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] specifically permitting the leasing out of the land to the applicant. In the absence of such a letter of prior permission, the licensing authority shall reject the application for no objection certificate.
