Section 106(2) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(2)The no objection certificate issued by the licensing authority shall be valid for a period of six months. If within this period, the proposed cinema is not put up, a fresh no objection certificate should be applied for:[Provided that the licensing authority in genuine cases and for reasons to be recorded in writing, may extent the period of validity of no objection certificate or relax the conditions already imposed in the said certificate up to a maximum period of 3 months beyond the date of expiry of the original validity, on receipt of an application for the same from the applicant. A fee of [Rs. 250 (Rupees two hundred and fifty only)] [Proviso was substituted by G. O. Ms. No. 1861, dated the 11th December 1995.] shall be paid in respect of each application and a treasury receipt for the amount of the fee shall be submitted along with the application.][The Licensing authority shall send the report in Form "L" for extension of validity no objection certificate or for relaxation of the condition already imposed in the no objection certificate and in Form "M" for exemption from the Tamil Nadu Cinemas (Regulation) Rules, 1957.] [Substituted by G.O Ms. No. 2927, Home, dated the 3rd December 1985.]Explanation. - For the purpose of this sub-rule, durations covered by stay order of the Commissioner of Land Administration or of [the Government] [Inserted by G.O. Ms. No. 3010, Home, dated 7th December 1979.] or of the High Court reckoned from the date of passing the order of stay to the date of pronouncement of the final orders vacating the stay should be excluded in calculating the period of validity of the no objection certificate.
