Section 115A(4) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(4)Where the no objection certificate in Form "B" or the licence in Form "C" has been revoked by a licensing authority under sub-rule (1) or sub-rule (2), the applicant whose no objection certificate has been revoked or the licensee whose licence has been revoked, as the case may be, may apply for the grant of a fresh no objection certificate for the same site, following the procedure in rule 35 in Part 11(a).
