Section 6A in The Tamil Nadu Cinemas (Regulation) Act, 1955
6A. [ Power of licensing authority to issue directions. [Inserted by section 3 of the Tamil Nadu Cinemas (Regulation Amendment Act, 1956 (Tamil Nadu Act XXI of 1956), which came into force on the 30th day of January 1957.]
- The licensing authority may, from time to time, issue directions to any licensee or licensees generally, requiring the licensee or licensees to exhibit in each show such slides of public interest as may be supplied by that authority:Provided that no direction issued under this section shall require the licensee to exhibit more than three such slides at, or for more than four minutes in, any one show.]
