Section 5A(1) in The Tamil Nadu Cinemas (Regulation) Act, 1955
(1)Any person who intends-(a)to use any place for the exhibition of cinematograph films, or(b)to use any site for constructing a building thereon for the exhibition of cinematograph films, or(c)to construct or re-construct any building for such exhibition, or(d)to install any machinery in any place where cinematograph exhibitions are proposed to be given,shall make an application in writing to the licensing authority for permission thereof together with such particulars as may-be prescribed, and any provision contained in the enactments specified below or in the rules made under any of them [or in any other law governing municipal or local bodies in the State or in the rules made under any such enactment or other law] in so far as it relates to any of the matters specified above shall not apply to any application made under this section:-(i)The Tamil Nadu Places of Public Resort Act, 1888 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act II of 1888);(ii)The [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alternation of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Police Act, 1888 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act III of 1888);(iii)The [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alternation of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919);(iv)The Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920);(v)[ The Tamil Nadu Panchayat Act, 1958 (Tamil Nadu Act XXXV of 1958); and] [Substituted by Tamil Nadu Cinemas (Regulation) Second Amendment Act, 1987 (Tamil Nadu Act 48 of 1987).](vi)The Madurai City Municipal Corporation Act, 1971, (Tamil Nadu Act 15 of 1971); [* * *] [Omitted by Tamil Nadu Cinemas (Regulation) Amendment Act, 1994 (Tamil Nadu Act 11 of 1994).](vii)[* * *] [Added by Tamil Nadu Act 48 of1987 and Omittedby Tamil Nadu Act 11 of 1994.]
