Section 103 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
103.
[(1) A licence shall not be granted if the building is constructed in whole or part, of material which is inflammable.] [Substituted by G. O. Ms. No. 2679, Home, dated the 26th October 1979.](2)The building in which the [travelling cinema] [Substituted by G. O. Ms. No. 2643, Home, dated the 12th November 1987.] is located shall be at a minimum distance of-(i)36.5 metres from the nearest house or other buildings;(ii)1.2 metres from the nearest conductor of power lines upto and inclusive of 11K.V and 2 metres from the nearest conductor of power lines above 11 K.V and inclusive of 33 K.V (2 meters plus 0.3. meter for every additional 33 K.V and part thereof above 33 K.V from the fencing of the theatre.)(iii)0.201 Kilometre from a temple or maidan where fireworks are displayed on festivals and special occasions or factories, workshops, etc., and where fire is used for ignition, processing, etc. and sparks escape through chimney or any other outlet.(iv)[100 metres away] [Substituted by G. O. Ms. No. 2474, Home, dated the 27th September 1982.] from any building or other structures where fireworks or gun powder is stored or manufactured.(3)There shall be a minimum distance of 0.201 Kilometre (one furlong) between the Community Radio Centre and the [travelling cinema] [Substituted by G. O. Ms. No. 2643, Home, dated the 12th November 1987.] in places where Community Radio Set operates:Provided that the licensing authority may relax the requirements in this sub-rule in very exceptional cases:Provided further that no power line shall pass over any part of the fenced area.
