Section 29 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
29.
The Director of Information and Public Relations shall forward to the Government, within five days after the examination of the film under rule 28, his recommendation as to whether the film may be approved by the Government under section 6 of the Act. If after considering the recommendation of the Director of Information and Public Relations and after making such enquiry as it deem fit, the Government decide to approve the film it shall notify the title of the film, in the Gazette together with the address of the person, firm, organisation or other Government with whom the cinema licensees can enter into agreement for the supply of the film:Provided that the Government shall not approve any film that has not been certified as suitable for exhibition by the Central Board of Film Censors under the Cinematograph Act, 1952 (Central Act XXXVII of 1952).]
