Section 35 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
35.
(1)A person who intends to build a permanent cinema building shall furnish the licensing authority with information in respect of items (a) to (f) of section 5(1) of the Act and other relevant particulars required in Form A. The applications shall be accompanied by a plan of the proposed site drawn to scale and shall clearly indicate the surrounding roads and buildings which exist up to a distance of 200 [metres] [Substituted by G. O. Ms. No. 3999, Home, dated the 23rd November 1962.] of the proposed site, schools, hospitals, temples or [mosques, churches, or other places of public worship] [Substituted by G. O. Ms. No. 2594, Home, dated the 28th July 1962.] being clearly indicated.[(1-A) A fee of [Rs. 1,000 (Rupees one thousand only)] [Inserted by G.O. Ms. No. 281, Home, dated the 7th February 1981.] for permanent and semi-permanent shall be paid in respect of each application and a treasury receipt for the amount of the fee shall also be submitted along with the application under sub rule (1).](2)[ A copy of the application in Form "A" referred to in rule 35(1) shall be sent to Panchayat/Town Panchayat/Township Committee/Municipal Council/ Municipal Corporation concerned which shall forward it within sixty days from the date of receipt of application from the applicant to the licensing authority with a copy of its resolution recording its objections, if any, to the site and to the installation of machinery.] [G.O. No. 3773 (Home), dated the 11th September 1981.](3)A copy of the application shall also be sent to the Deputy Commissioner of Police, Traffic and Licensing, [Chennai], or the District Superintendent of Police in the mufassal, who shall remit it within one month from the applicant to the licensing authority' with objections, if any, from the date of receipt of application from the traffic point of view.
