Section 2 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
2.
(1)These rules shall apply to all the existing cinema premises in the State of Tamil Nadu and to those which come into existence after the publication of these rules in the Fort St.George Gazette.(2)[ These rules shall apply to all cinema premises in the Kanyakumari District and the Shencottah taluk of the Tirunelveli District existing on the 5th March 1958 and those which come into existence after the said date.] [Inserted G.O. Ms. No. 494 Home, dated the 27th February 1958.](3)[ These rules shall also apply to all cinema premises in the territories specified in the Second Schedule to the Andhra Pradesh and Tamil Nadu (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959) and to those which come into existence after the 20th February 1963.] [Inserted G.O. Ms. No. 547, Home, dated the 14th February 1963.]
