Section 35A(3) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(3)If the application is complete in all respects prima facie and it is found to comply with all the relevant rules, the licensing authority shall, pending processing of the case, ask the applicant to exhibit a notice in Form Al on the board, of atleast 1.20 metres x 0.90 metre in size, on the proposed site in such a position that it can be plainly seen from the public through fare upon which the site of the proposed cinema abuts. The notice shall be written in bold and clearly, legible letters in Tamil and it shall be maintained on the site until the matter is finally decided by the licensing authority.
