Section 106(3) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(3)[ On receipt of the no objection certificate referred to in sub-rule (1) above applicant shall submit an application for approval of the plan of the building to be constructed in the approved site along with complete plans, elevations, sections (in duplicate) of the premises and of all erections or buildings thereon drawn, correctly to a scale of one centimetre to a metre. The licensing authority shall issue an order approving the plans with such modifications as may considered necessary by him.] [Substituted by G.O. Ms. No. 2443, Home, dated 17th August 1960.]
