Section 79A(1) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(1)The licensing authorities shall permit construction of semi-permanent cinemas and grant licences for such semi-permanent cinemas. Any such licence granted shall be valid for a period of five years and shall be subject to the conditions and restrictions specified in sub-rule (4):Provided that the licensing authority may extend the validity of the licence by a further period of two years, to enable its conversion into a permanent cinema. The issue of a licence to such a cinema thereafter shall be considered by the licensing authority only if the rules applicable to a permanent cinema are complied with:Provided further that a semi-permanent cinema located in Panchayat areas (Panchayats Grade I to III, Selection Grade Panchayat and Town Panchayats only) where there is scope for running only semi-permanent cinema, shall be allowed to continue as semi-permanent cinema till it is converted into a permanent cinema.
