Section 115A(7) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(7)After consideration of the application made under sub-rule (4), the licensing authority may grant a fresh no objection certificate in From "B" or may refuse to grant the same. He shall also issue an order approving or not approving the plan of the building to be constructed in the approved site without unreasonable delay. A copy of the order shall be communicated to the applicant and to the persons, if any, who have filed objections before the licensing authority.
