Section 134(1) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(1)The licensing authority may grant a licence in Form "K" within a week from the date of receipt of the certificate referred to in sub-rule (2) of rule 133 or within two weeks from the date of receipt of the application:Provided that if the licensing authority decides to grant a licence deeming that the certificate referred to in sub-rule (2) of rule 131 has been issued as per the proviso to sub-rule (4) of the said rule, he shall do so, subject to the condition that it is liable to be revoked without notice, if the Chief Electrical Inspector or the officer deputed by him sends an unsatisfactory report as to the desirability of granting the certificate.
