Section 13 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
13.
(1)If the applicant for the licence is the owner of the site, building and equipment, he shall produce to the licensing authority the necessary records relating to his ownership and possession thereof. If he is not the owner, he shall, to the satisfaction of the licensing authority, produce documentary evidence to show that he is in lawful possession of the site, building and equipment.(2)If the land for which the applicant requires a no objection certificate is under the jurisdiction of the Hindu Religious and Charitable Endowments Department, the Licensee shall produce to the licensing authority along with his application a letter of 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).] specifically permitting the leasing out of the land to the applicant. In the absence of such a letter of prior permission, the licensing authority shall reject the application for no objection certificate.
