Section 27 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
27. [ [Rules 27, 28 and 29 substituted by G.O. Ms. No. 903, Home, dated the 25tli March 1980.]
Any person, firm, organisation or Government desirous of having any of his, its/or their films approved by the Government of Tamil Nadu under section 6 of the Act shall send an application in writing to the Director of Information and Public Relations, Tamil Nadu stating the titles of the film and the source from which it can be obtained by exhibitors and such other particulars as may be required by the Director of Information and Public Relations and shall also produce a copy of the film and shall arrange to exhibit the film before the Director of Information and Public Relations at [Chennai] on the date and time to be fixed by the said Director.Every such application shall be accompanied by the fee prescribed in these rules.
