Section 115A(1) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(1)If a [travelling cinema] [Substituted by G.O. Ms. No. 2643, Home, dated the 12th November 1987.] building is damaged or destroyed by lire after the grant of a no objection certificate in Form "B" but before the issue of a licence in Form "C", the licensing authority may, after giving the applicant to whom the no objection certificate has been granted, an opportunity to show cause against revocation of no objection certificate, revoke the no objection certificate.
