Section 3 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
3.
In these rules, unless there is anything repugnant in the subject or context-(a)"Act" means the Tamil Nadu Cinemas (Regulation) Act, 1955 (Tamil Nadu Act IX of 1955);(b)[* * *] [Omitted by G.O. Ms. No. 903, dated the 25th March 1980];(c)"auditorium" means the portion of licensed place in which accommodation is provided for the public to view the cinematograph exhibition;(d)"Central Film Advisory Board" means the Film Advisory Board constituted under the resolution of the Government of India in the Ministry of Information and Broadcasting No. 1/51/54-F, dated the 2nd February 1955;(e)"enclosure" means the portion of the licensed place in which cinematograph apparatus is erected;(f)"Form" means form annexed to these rules;(g)"local authority" means-(i)[(a) in the City of [Chennai] [Substituted by G.O. Ms. No. 3682, Home, dated the October 16, 1965.], the Council of the Municipal Corporation of [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Act 28 of 1996.];](b)[ in the city of Madurai, the Municipal Council of the Municipal Corporation of Madurai.] [Substituted by G.O. Ms. No. 2908 Home, dated the November 8, 1973.](ii)in an area in a District, the Municipal Council or the Township Committee or the Panchayat Union Council having the jurisdiction over the area:Provided that where there is no Panchayat functioning, the Panchayat Union Council having the jurisdiction over the area shall be deemed to be the Local authority;(gg)[ "Multiplex" means the building wherein a minimum of two theatres together with or without multi activities on commercial basis or with Malls;] [Inserted by SRO A-17/2009, dated 20.5.2009, w.r.e.f. 1.1.2007.](h)"permanent building" means a building which is constructed for permanent use with stone [* * *] [Omitted by G O. Ms. No. 1364 Cinema dated the 3rd August 1992.] brick, mortar, cement or other non-inflammable material.Explanation. - Where the floor, roof, side walls, galleries and staircases of a building are made of non-inflammable materials, the building shall, for the purpose of these rules, be deemed to be a permanent building; and(i)"temporary building" means a building which is not a permanent building.
