Section 26 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
26.
Such films as have been or may be approved by the Central Government to be scientific films, films intended for educational purposes, films dealing with news and current events or documentary films for the purpose of directions under sub-section (4) of section 12 of the Cinematograph Act, 1952 Central Act (XXXVII of 1952), and corresponding provisions in other State Cinemas (Regulation) Acts are hereby declared to be films approved by the Government within the meaning of section 6 of the Act and rules 27 to 34 shall not apply to such films.
