Section 35(1) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(1)A person who intends to build a permanent cinema building shall furnish the licensing authority with information in respect of items (a) to (f) of section 5(1) of the Act and other relevant particulars required in Form A. The applications shall be accompanied by a plan of the proposed site drawn to scale and shall clearly indicate the surrounding roads and buildings which exist up to a distance of 200 [metres] [Substituted by G. O. Ms. No. 3999, Home, dated the 23rd November 1962.] of the proposed site, schools, hospitals, temples or [mosques, churches, or other places of public worship] [Substituted by G. O. Ms. No. 2594, Home, dated the 28th July 1962.] being clearly indicated.[(1-A) A fee of [Rs. 1,000 (Rupees one thousand only)] [Inserted by G.O. Ms. No. 281, Home, dated the 7th February 1981.] for permanent and semi-permanent shall be paid in respect of each application and a treasury receipt for the amount of the fee shall also be submitted along with the application under sub rule (1).]
