Section 42 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
42.
[(1) On receipt of the application for licence together with the certificates referred to in rule 41, the licensing authority shall issue to the applicant within two week from the date of its receipt a licence in Form 'C' for the period covered by the Chief Electrical Inspector's certificate, and structural soundness certificate refuse to issue such a licence. A copy of the plans and drawings referred to the rule 37 shall be attached to the licence. (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.)] [Rule 42(1) substituted by G.O. Ms No. 2290, Home, dated the 31st October 1983.](2)A duplicate of a licence may be granted on payment of a fee of [Rs. 1,000 (Rupees one thousand only)] [Substituted by G.O. Ms. No. 1054, Home, dated the 10th July 2007.].
