Section 5A in The Tamil Nadu Cinemas (Regulation) Act, 1955
5A. [ Licensing authority to permit construction and re-construction of buildings, installation of machinery, etc. for cinematograph exhibitions. [Added by Tamil XXI of 1956), which came into force on the 30th day of January 1957.]
(1)Any person who intends-(a)to use any place for the exhibition of cinematograph films, or(b)to use any site for constructing a building thereon for the exhibition of cinematograph films, or(c)to construct or re-construct any building for such exhibition, or(d)to install any machinery in any place where cinematograph exhibitions are proposed to be given,shall make an application in writing to the licensing authority for permission thereof together with such particulars as may-be prescribed, and any provision contained in the enactments specified below or in the rules made under any of them [or in any other law governing municipal or local bodies in the State or in the rules made under any such enactment or other law] in so far as it relates to any of the matters specified above shall not apply to any application made under this section:-(i)The Tamil Nadu Places of Public Resort Act, 1888 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act II of 1888);(ii)The [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alternation of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Police Act, 1888 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act III of 1888);(iii)The [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alternation of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919);(iv)The Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920);(v)[ The Tamil Nadu Panchayat Act, 1958 (Tamil Nadu Act XXXV of 1958); and] [Substituted by Tamil Nadu Cinemas (Regulation) Second Amendment Act, 1987 (Tamil Nadu Act 48 of 1987).](vi)The Madurai City Municipal Corporation Act, 1971, (Tamil Nadu Act 15 of 1971); [* * *] [Omitted by Tamil Nadu Cinemas (Regulation) Amendment Act, 1994 (Tamil Nadu Act 11 of 1994).](vii)[* * *] [Added by Tamil Nadu Act 48 of1987 and Omittedby Tamil Nadu Act 11 of 1994.](2)The licensing authority shall thereupon, after consulting such authority or officer as may be prescribed, grant or refuse permission and the provision of sections [5, 8, 9] [These words figures and letter were substituted for the words and figures 'sections 5, 8 and 9' by section 3 of the Tamil Nadu Cinemas (Regulation) Amendment Act, 1961 (Tamil Nadu Act 4 of 1961).] [9-A and 9-B)] [Substituted for 'and 9-A' by section 2 of the Tamil Nadu Cinemas (Regulation) Amendment Act, 1979 (Tamil Nadu Act 50 of 1979), which was deemed to have come into force on the 22nd August 1979.] relating to licences shall, so far as may be, apply to permission under this section.]
