Section 79A in The Tamil Nadu Cinemas (Regulation) Rules, 1957
79A. [ Licensing of semi-permanent cinemas. [Substituted by G. O. Ms. 934, dated 28th June 1993.]
(1)The licensing authorities shall permit construction of semi-permanent cinemas and grant licences for such semi-permanent cinemas. Any such licence granted shall be valid for a period of five years and shall be subject to the conditions and restrictions specified in sub-rule (4):Provided that the licensing authority may extend the validity of the licence by a further period of two years, to enable its conversion into a permanent cinema. The issue of a licence to such a cinema thereafter shall be considered by the licensing authority only if the rules applicable to a permanent cinema are complied with:Provided further that a semi-permanent cinema located in Panchayat areas (Panchayats Grade I to III, Selection Grade Panchayat and Town Panchayats only) where there is scope for running only semi-permanent cinema, shall be allowed to continue as semi-permanent cinema till it is converted into a permanent cinema.(2)The provisions of the Tamil Nadu Cinemas (Regulation) Act, 1955 (Tamil Nadu Act IX of 1955) and the rules made thereunder relating to permanent cinemas shall be applied to the semi-permanent cinemas subject to the conditions specified in sub-rule (4).(3)[ A licence granted for a semi-permanent cinema shall lapse at the end of five years.](4)(a)Semi-permanent cinemas shall be permitted in areas having a total population of less than one lakh and also not having more than three permanent cinemas already functioning in [the locality] [Substituted by G.O. Ms. No. 525, Social Welfare, dated the 3rd June 1970.].(b)All public conveniences any ticket counters fitted, with suitable hand-railing high in front of booking windows to enable the purchasers of tickets to form up queues, shall be as per the standard required for the permanent cinemas.(c)The compound walls around the premises shall be so constructed that the front portion and a portion of the adjacent two sides shall be masonry construction of sufficient height so as to prevent outsiders causing inconveniences when the shows are on within the premises With side wide open and the remaining portion be of barbed wire fencing so that when the show is on with the side cladding thrown open, it may not give room to outsiders to peep over the compound wall into the cinemas.(d)The side walls of the main building shall be dwarf walls 1.05 metres high plastered with lime mortar or [cement] [Substituted by G.O. Ms. No. 1364, Home, dated the 3rd August, 1992.] over which durable black canvas or tarpaulin curtains shall be provided so as to shut off light and afford shelter from rain.]Part-VMaintenance of Premises
