Section 6 in The Tamil Nadu Cinemas (Regulation) Act, 1955
6. Power of Government to issue directions.
- [(1)] [Renumbered by Tamil Nadu Cinemas (Regulation) Amendment Act, 1984 (Tamil Nadu Act 12 of 1984).] The Government may, from time to time, issue directions to any licensee or to licensees generally, requiring the licensee or licensees to exhibit such film or class of films having a scientific or educative value, such films dealing with news and current events, such documentary films, indigenous films, or such other films having special value to the public, as may have been approved by the Government in that behalf, from time to time; and where any such directions have been issued, those directions shall be deemed to be additional conditions and restrictions subject to which the licence has been granted:]Provided that no direction issued under this [sub-section] [Substituted by Tamil Nadu Cinemas (Regulation) Amendment Act, 1984 (Tamil Nadu Act 12 of 1984).] shall require the licensee to exhibit any such film or films exceeding [six hundred metres] [Substituted by Tamil Nadu Cinemas (Regulation) Second Amendment Act, 1987 (Tamil Nadu Act 48 of 1987).] at, or for more than one-fifth of the entire time taken for any one show.(2)[ The Government may, in the interest of the general public in the State of Tamil Nadu who speak mainly Tamil which is the official language of the State, issue directions, from time to time, to any class of licensee or to licensees generally to exhibit Tamil films for a period of not more than 9 months in a year; and where any such directions have been issued, such directions shall be deemed to be additional conditions and restrictions subject to which the licences have been granted.] [Added by Tamil Nadu Cinemas (Regulation) Amendment Act, 1984 (Tamil Nadu Act 12 of 1984).]
