Section 115A(2) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(2)If a [travelling cinema] [Substituted by G.O. Ms. No. 2643, Home, dated the 12th November 1987.] building is damaged or destroyed by fire after the grant of the licence in Form "C", the licensing authority may, after giving the licensee an opportunity to show cause against the revocation of the licence, revoke the licence.
