Section 14 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
14.
[(1) There shall be no restriction in the grant of licence to permanent and travelling cinemas on the basis of population.] [Substituted by G.O. Ms.1326, Home (Cinema-1), 6th September 1995.](2)The restrictions in respect of distance between cinemas shall be as specified below:-(a)A travelling cinema in any place shall not be allowed with in a distance of [1.609] [Substituted by G.O. Ms. No. 233, Home (Cinema-1), dated the 19th March 2002.] km of the nearest permanent cinema located in the same local area or in the adjacent local area.Explanation. - For the purpose of this clause "local area" means the area within in the jurisdiction of a local authority:Provided that the Government may, for reasons to be recorded in writing, permit a travelling cinema within the distance specified in this clause from the nearest permanent cinema:Provided further that a travelling cinema may be allowed to complete its full term of five years even if a permanent cinema comes up within the distance specified in this clause;(b)The distance between any two travelling cinemas shall not be less than 0.402 km:Provided that the Government may, for reasons to be recorded in writing, permit a travelling cinema within the distance specified in this clause from the nearest travelling cinema.(c)There shall be no restriction in regard to the distance between one permanent cinema and another permanent cinema.(3)The distance between cinemas in any place or in adjacent places shall be reckoned along the shortest pathway, lane, street, road or any other route connecting the cinemas which is generally used by the members of the public.(4)[ The distance between any two cinemas shall be reckoned from the cabin room of one cinema to the cabin room of another.] [Substituted by G.O. Ms. No. 586, Social Welfare, dated the 23rd August 1969.]
