Section 92(1) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(1)Every application for the renewal of the licence shall be made one month before the expiry of the existing licence. Such application shall be accompanied by-(i)a declaration referred to in item (2) in rule 41 in Part II.(ii)a treasury receipt for payment of fees at the prescribed rates.(iii)evidence of having insured the cinema building machinery, etc. against fire hazards [and an evidence of having insured the audience with an insurance company against the insurer's liability for payment of compensation to the victims of fire or other accidents inside the auditorium.](iv)evidence from commercial tax authorities that there is no tax due under the Tamil Nadu Entertainment Tax Act, 1939 (Tamil Nadu Act X of 1939) and the Tamil Nadu Local Authority Finance Act, 1961 (Tamil Nadu Act 52 of 1951).(v)Evidence from the local Authority that there is no property tax due in respect of the site and building of the cinema theatre under the madras city Municipal Corporation Act 1920 (Tamil Nadu Act of 1920) or the Tamil Nadu Panchayath Act, 1994 (Tamil Nadu Act 21 of 1994) or the Madurai City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) or the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) or the Tiruchirapalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994) or the Tirunelvali City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994) or the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994) as the case may be.(vi)A certified copy of the referred to in item (5) in rule 41, in the Part II and a sworn affidavit by the applicant to the effect that the said deed is valid till date; and(vii)Permission from the Commissioner, Hindu religious and charitable Endowments, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] for the leasing out of the land to the applicant, if such land is within the jurisdiction of the Hindu Religious and Charitable Endowments Department.[Provided that an application for renewal of licensee may be entertained by the licensing authority on or before the date of Existing license on payment of late fee of [Rs. 2,000 (Rs. two thousand only) for the permanent cinemas and Rs. 1,500 (Rupees one thousand five hundred only)] [Added by G. O. Ms. No. 1855, dated the 19th December 1996.] for travelling cinemas.]
