Section 38A in The Tamil Nadu Cinemas (Regulation) Rules, 1957
38A. [ [Substituted by G O. Ms. No.1357, Cinema, dated the 8th September 1993.]
In case of non-compliance of any rule in respect of a new theatre, the licensing authority shall refer the same to the Government for orders, before the grant of C Form licence, with the reasons for the omission to comply with the rule.]
