Section 28 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
28.
On receipt of such application, the Director of Information and Public Relations shall examine the said film with a view to determining whether it could be approved by the Government under section 6 of the Act. If the applicant desires to make any representation in regard to the film submitted by him, the Director of Information and Public Relations shall give him an opportunity to do so at this stage. Such representation shall be in writing and shall be taken into consideration by the Director of Information and Public Relations in making his recommendation to the Government.
