Section 119 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
119.
While granting licences for open air cinemas, the licensing authority shall take into consideration the interest of permanent and [travelling cinemas] [Substituted by G.O. Ms. 2643, Home, dated 12th November 1987.] in the neighbour hood. [The licensing authority shall not permit exhibition of feature film in streets and public places. The licensing authority may, however, permit the exhibition of Government documentary films, advertisement films and news reels in public places.] [Added by G.O. Ms. No. 2172, Home, dated 31st August 1979.]Part-IXTransfer or Assignment of Licence in Form "C" and [No Objection Certificate] [Inserted by G O. Ms. No. 1913, Home, dated the 13th July 1973.]
