Section 109(1) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(1)No [travelling cinema] [Substituted by G. O. Ms. No. 2643, Home, dated 5th May 1975.] shall be licensed to exhibit shows in any place for a period longer than five years, subject to the condition that the certificates regarding structural soundness, electrical installation and use of non-inflammable materials are produced every year.(1-A) The licence shall be granted initially for one year and it may be renewed for further periods not exceeding one year each, subject, however, to the total period of [five years] [Substituted by G. O. Ms. No. 773, Home, dated 5th May 1975.] prescribed in sub-rule (1) if after inspection as contemplated in rule 113, the licensing authority is satisfied that the site and the building continue to confirm to the relevant rules and the building is structurally sound:Provided that if the licence is granted or renewed for a period of less than one year or if renewal is refused, it shall be for reasons to be recorded in writing and communicated to the applicant.
