Section 106 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
106. [ [Substituted by G. O. Ms. No. 1295, Home, dated the 24th April 1990.]
(1)After consideration of the application made under rule 100, with reference to the matters specified in section 5(1) of the Act, and the objections of the local authority or the police, the licensing authority shall grant a no objection certificate in Form "B" or may refuse to grant it within one month after the receipt of the remarks of the local authority and the police or within fifteen days of the receipt of a further report where such a report has to be obtained. A copy of the order shall be communicated to the applicant and of the persons, if any, who have filed objections before the licensing authority.(1-A) The grant of no objection certificate is necessary for the construction of a new [travelling cinema] building.(2)The no objection certificate issued by the licensing authority shall be valid for a period of six months. If within this period, the proposed cinema is not put up, a fresh no objection certificate should be applied for:[Provided that the licensing authority in genuine cases and for reasons to be recorded in writing, may extent the period of validity of no objection certificate or relax the conditions already imposed in the said certificate up to a maximum period of 3 months beyond the date of expiry of the original validity, on receipt of an application for the same from the applicant. A fee of [Rs. 250 (Rupees two hundred and fifty only)] [Proviso was substituted by G. O. Ms. No. 1861, dated the 11th December 1995.] shall be paid in respect of each application and a treasury receipt for the amount of the fee shall be submitted along with the application.][The Licensing authority shall send the report in Form "L" for extension of validity no objection certificate or for relaxation of the condition already imposed in the no objection certificate and in Form "M" for exemption from the Tamil Nadu Cinemas (Regulation) Rules, 1957.] [Substituted by G.O Ms. No. 2927, Home, dated the 3rd December 1985.]Explanation. - For the purpose of this sub-rule, durations covered by stay order of the Commissioner of Land Administration or of [the Government] [Inserted by G.O. Ms. No. 3010, Home, dated 7th December 1979.] or of the High Court reckoned from the date of passing the order of stay to the date of pronouncement of the final orders vacating the stay should be excluded in calculating the period of validity of the no objection certificate.(3)[ On receipt of the no objection certificate referred to in sub-rule (1) above applicant shall submit an application for approval of the plan of the building to be constructed in the approved site along with complete plans, elevations, sections (in duplicate) of the premises and of all erections or buildings thereon drawn, correctly to a scale of one centimetre to a metre. The licensing authority shall issue an order approving the plans with such modifications as may considered necessary by him.] [Substituted by G.O. Ms. No. 2443, Home, dated 17th August 1960.](4)Any person aggrieved by the order of the licensing authority granting or refusing to grant a no objection certificate or refusing to extend the validity of the no objection certificate may appeal to the Commissioner of Land Administration. The rules in Part III shall apply to such appeals.]
