Section 5(1) in The Tamil Nadu Cinemas (Regulation) Act, 1955
(1)The licensing authority shall, in deciding whether to grant or refuse a licence, have regard to the following matters, namely:-(a)the interest of the [cinema going public and other sections of the public generally] [Substituted by Tamil Nadu Cinemas (Regulation) Second Amendment Act, 1987 (Tamil Nadu Act 48 of 1987).];(b)the status, [antecedents] [Inserted by section 3 of the Tamil Nadu Cinemas (Regulation) Amendment Act, 1964 (Tamil Nadu Act 20 of 1964).] and previous experience of the applicant.[Explanation. [Explanation was a added by section 3(ii) by the Tamil Nadu Cinemas (Regulation) Amendment Act, 1964 (Tamil Nadu Act 20 of 1964).] - For the purpose of this clause, the expression "antecedents" means the conduct of the applicant in relation to the payment of any tax or dues payable by him to the Government;](c)the suitability of the place where the cinematograph exhibitions are proposed to be given;(d)the adequacy of existing places for the exhibition of cinematograph films in the locality;(e)the benefit to any particular locality or localities to be afforded by the opening of a new place of cinematograph exhibition;(f)the possession by the applicant, of other places, if any, licensed under this Act, whether in the same locality or elsewhere, and whether at the time of applying for the licence or at any previous time; and shall also take into consideration any representations made by persons already giving cinematograph exhibitions in or near the proposed locality or by any local authority or police authority within whose jurisdiction the place proposed to be licensed is situated or by any association interested in the giving of cinematograph exhibitions.
