Section 108 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
108.
On receipt of the application for licence together with the Electrical Certificate and declaration referred to in rule 107, the licensing authority shall issue to the applicant a licence in Form "C" for the period covered by the Chief Electrical Inspector's certificate or refuse to issue such licence within a period not exceeding one month from the date of its receipt. 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.
