Section 124 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
124.
On receipt of the application, the licensing authority shall cause a notice to be published in the notice board of the licensing authority and the panchayat union concerned of the fact of receipt of the application, with such details as may be considered necessary and call for objections, if any, from the public in regard to the request contained in the application. All objections should be filed in writing before the licensing authority w i thin 15 days from the date of publication in the notice board. Any objection filed after this period shall be summarily rejected.
