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State of Tamilnadu- Act

Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984

TAMILNADU
India

Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984

Rule TAMIL-NADU-EXHIBITION-OF-FILMS-ON-TELEVISION-SCREEN-THROUGH-VIDEO-CASSETTE-RECORDERS-AND-CABLE-TELEVISION-NETWORK-REGULATION-RULES-1984 of 1984

Published on 30 January 1984
Commenced on 30 January 1984
[This is the version of this document from 30 January 1984.]
[Note: The original publication document is not available and this content could not be verified.]

Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984Published vide Notification No. G. O. Ms. No. 285, Home (Cinemas), Dated 30th January 1984Published in Part III-Section 1 (a) of the Tamil Nadu Government Gazette Extraordinary, dated 30th January 1984 (pages 1 to 30).

Part I – General

1. Short title.

- These rules may be called the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984.

2. Application.

- These rules shall apply to all the existing premises in the State of Tamil Nadu, where films are exhibited on Television Screen through Video Cassette Recorder or through Cable Television Network and the premises in the State of Tamil Nadu where a Video Library is kept, and to those which come into existence after the publication of these rules in the Tamil Nadu Government Gazette.

3. Definitions.

- In these rules, unless there is anything repugnant in the subject or context,-

(a)"Building" means a building which is constructed with stone, mud, brick, mortar, cement or other non-inflammable material;

(b)"Form" means the form appended to these rules;

(c)"Local authority" means -

(a)a Municipal Corporation constituted under any law for the time being in force; or

(b)a Municipal Council constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920); or

(c)a township committee constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or the Tamil Nadu Panchayats Act, 1958 [(Tamil Nadu Act XXXV of 1958)] [Now, this Act has been repealed and re-enacted as the Tamil Nadu Panchayat Act, 1994.] or the Mettur Township Act, 1940 (Tamil Nadu Act XI of 1940) or the Courtallam Township Act, 1954 (Tamil Nadu Act XVI of 1954) or the Bhavanisagar Township Act, 1954 (Tamil Nadu Act XXV of 1954) or under any other law for the time being in force; or

(d)a Panchayat Union Council or a Panchayat constituted under the Tamil Nadu Panchayats Act, 1958 [(Tamil Nadu Act XXXV of 1958).] [Now this Act has been repealed and re-enacted as the Tamil Nadu Panchayat Act, 1994 (Tamil Nadu Act 21 of 1994).]

(e)[ Act means the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984 (Tamil Nadu Act 7 of 1984).] [Substituted by G. O. Ms. No. 1682, Home (Cinema - B), Department, dated the 11th November 1991.]

4. Decision of the Government to be final.

- If any question arises as to the interpretation of these rules otherwise than in connection with the prosecution for an offence, the question shall be referred to the Government, whose decision thereon shall be final.

5. Display of rules and licences.

- The rules and the licence issued under this [Act] [Substituted for the word 'Ordinance' by G. O. Ms. No. 1682, Home (Cinema - B), Department, dated the 11th November 1991.], printed in large type, together with the name and address of the licensee affixed thereto, shall be displayed in some conspicuous place at the principal entrance at a height of not more than 1.25 metres (one and a quarter metres) from the floor, so that any person entering the licensed premises including the Video Library may acquaint himself with such rules, and on noticing any breach of them, may report the same to the licensing authority.

6. Age limit.

- No person, other than a company or an association of persons, shall be entitled to obtain or hold any licence under the [Act] [Substituted for the word 'Ordinance' by G. O. Ms. No. 1682, Home (Cinema - B), Department, dated the 11th November 1991.] unless such person has attained the age of twenty years.

7. Applicability of Electricity Act.

- The licensee shall comply with such of the provisions of the Indian Electricity Act, 1910 [(Central Act IX of 1910)] [Now this Act has been repealed and re-enacted as the Electricity Act, 2003 (Central Act 36 of 2003).] and of the rules made thereunder as are applicable to the premises.

8. Production of licence and plan on demand.

- The licence issued under this [Act] [Substituted for the word 'Ordinance' by G. O. Ms. No. 1682, Home (Cinema - B), Department, dated the 11th November 1991.] and the plan and description attached thereto shall be produced by the licensee on demand by any Police Officer not below the rank of a Sub-Inspector or by the licensing authority or by the Chief Electrical Inspector or by the Executive Engineer, Public Works Department, or by any person authorised by them in this behalf.

9. Smoking prohibited.

- Smoking shall not be permitted within the place of the exhibition of film on Television Screen through Video Cassette Recorders [or through Cable Television Network] [Substituted by G. O. Ms. No. 1682, Home (Cinema - B), Department, dated the 11th November 1991.] and in places where Video Libraries are located.

10. Premises and equipment to be insured.

- Every licensee shall insure the licensed premises, the equipments and the Video Cassette against the risk of fire so that the licensed place and the Video Library are run without fire hazards.

11. Records in proof of ownership to be produced.

- If the applicant for the licence is the owner of the site, building and equipment, he shall produce to the licensing authority the necessary records relating to his ownership and possession thereof. If he is not the owner, he shall, to the satisfaction of the licensing authority, produce documentary evidence to show that he is in lawful possession of the site, building and equipment.

Part II – Approval of Location of The Site For Exhibition of Film on Television Screen Through Video Cassette Recorders

12. No objection certificate.

(1)Every person who intends to apply for permission under section 7, shall make an application to the licensing authority in Form A for no objection certificate. The application in Form A shall be accompanied by a plan of the proposed site drawn to scale and shall clearly indicate the surrounding roads and the buildings which exist up to a distance of 200 metres of the proposed site, schools, hospitals, temples, mosques, churches or other places of public worship being clearly indicated.

(2)A fee of [Rs. 1,000 (rupees one thousand only)] [Substituted by G. O. Ms. No. 1682, Home (Cinema - B) Department, dated the 11th November 1991.] 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).[If the application is not filed after the fees has been remitted into the treasury, the entire fee so remitted may be refunded to the applicant. The application for such refund shall, however, be made by the applicant within one month from the date of remittance.] [This paragraph was added by G. O. Ms. No. 1649, Home (Cinema-ll) Department, dated the 8th November 1993.]

(3)A copy of the application in Form A referred to in sub-rule (1) shall be sent to the local authority concerned, which shall forward it to the licensing authority, together with a copy of its resolution recording its objections, if any, to the site and to the installation of the machinery equipment.

(4)A copy of the application shall also be sent in the case of the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], to the Deputy Commissioner of Police (Traffic), [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and elsewhere to the Superintendent of Police concerned who shall remit it to the licensing authority with objections, if any, from the traffic point of view.

13. Calling for objections.

(1)On receipt of the application for no objection certificate, the licensing authority shall scrutinise the same and ensure whether the application contains all the necessary required information.

(2)If the licensing authority considers that the applicant has not complied with any of the rules or the application is found to be defective, he may, after giving the applicant an opportunity of being heard, reject the application.

(3)If the application is complete in all respect prima facie and it is found to comply with all the relevant rules, the licensing authority shall cause a notice in Form B both in English and in Tamil to be displayed in the notice board of the licensing authority and the local authority concerned intimating the fact of receipt of the application and calling for objections, if any, from the public. All objections shall be filed in writing before the licensing authority within fifteen days from the date of display of this notice. Any objection filed after this period shall be liable to be summarily rejected.

14. Grant of no objection certificate.

(1)After considering the application, with reference to the matters specified in sub-section (1) of section 6 and the objections of the local authority, the police or the public, the licensing authority shall grant a no objection certificate in Form C or may refuse lo grant it. The orders of the licensing authority in granting or refusing to grant a no objection certificate shall be communicated to the applicant and to the objections, if any, who have filed objections before the licensing authority.

(2)The no objection certificate so granted by the licensing authority shall be valid for a period of one year. If within this period, the no objection certificate is not utilised for obtaining a licence in Form G, a fresh no objection certificate shall be applied for:Provided that the licensing authority, for reasons to be recorded in writing, may extend the period of validity of the no objection certificate upto a maximum period of one year beyond the date of end of the original validity.

(3)Any person aggrieved by the order of the licensing authority in granting or refusing to grant a no objection certificate or refusing to extend the validity of the no objection certificate, may prefer an appeal to the Commissioner for Land Administration.

14A. [ Distance between places. [Inserted by G. O. Ms. No. 2592, Home Department, dated the 18th October 1985.]

(a)No exhibition of film on Television Screen through Video Cassette Recorders shall be allowed in a place, if the distance to the nearest permanent and semi-permanent cinema located in the same local area or in an adjacent village panchayat or town or in the cities of [Chennai], Madurai and Coimbatore is less than two kilometres.(b)No exhibition of film on Television Screen through Video Cassette Recorder shall be allowed in a place, if the distance to the nearest touring cinema located in the same local area or in an adjacent village panchayat or town or in the cities of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], Madurai and Coimbatore is less than 1.609 kilometres.(c)The distance between any two places where exhibition of film on Television Screen through Video Cassette Recorder is made shall be not less than two kilometres:Provided that nothing contained in clauses (a) to (c) shall apply to any exhibition of film on Television Screen through Video Cassette Recorder for domestic purposes to the family members of the household only.Explanation. - (1) For the purpose of this rule, the expression 'local area' means the area within the jurisdiction of the municipal council or a panchayat or a revenue village.

(2)The distance between the place where exhibition of film on Television Screen through Video Cassette Recorder is made and the permanent cinema, semi-permanent cinema, touring cinema, or a place where exhibition is made, as the case may be, shall be reckoned along the shortest pathway, lane, street, road or any other route from the cabin room of the cinema concerned to the entrance to the place or between the entrances of two places where exhibition of film on Television Screen through Video Cassette Recorder is made.]

Part III – Approval of Plan of the Building

15. Contents of application for permission.

(1)On receipt of the "No Objection Certificate" referred under rule 14, the applicant shall submit an application for approval of the plan of the building existing or proposed to be constructed in the approved site. Such application shall be accompanied by -

(a)complete plans, elevation and sections of the premises in triplicate and of all erections or holdings thereon drawn correctly to a scale of one centimetre to a metre and showing the position of the electrical machinery, as prepared by an Engineer holding a degree in Civil Engineering recognised by the University Grants Commission or by a holder of a Diploma in Civil Engineering with experience for a period of not less than ten years in building construction;

(b)a plan (in single line) of the wiring in duplicate, a copy of which shall also be sent to the Chief Electrical Inspector.

16. Consultation with the Executive Engineer and Electrical Inspector.

- On receipt of the plan in triplicate, the licensing authority shall, after consulting the Executive Engineer and the Chief Electrical Inspector to Government, approve or refuse to approve the plan of the building. The licensing authority shall send one copy of the approved plan of the building to the concerned local authority. In case the licensing authority refuses approval, the reasons for the same shall be recorded by him.

Part IV – Permission for the Building Constructed and Issue of Licence

17. Electrical and structural soundness certificates.

(1)On commencement of construction, the applicant shall notify the Executive Engineer to enable him to issue the certificate of structural soundness under sub-rule (4).

(2)On completion of the building according to the approved plan, the applicant shall obtain-

(i)a certificate in Form D from the Chief Electrical Inspector;

(ii)a certificate from the Executive Engineer.

(3)The Chief Electrical Inspector's Certificate in Form D shall be valid for a period of three years:Provided that, for reasons to be recorded in writing, the officer granting the certificate may reduce the period of validity of the certificate to any shorter period.

(4)The Executive Engineer's certificate regarding structural soundness of the building shall be valid for a period of three years:Provided that, for the reasons to be recorded in writing, the officer granting the certificate, may refuse to issue such certificate or grant the certificate for a shorter period, with certain conditions.

(5)The applicant, if aggrieved by an order of the Executive Engineer refusing to grant a structural soundness certificate, shall have the right to refer the matter to the Superintending Engineer concerned whose technical opinion thereon shall be final.

18. Application for permission.

- After obtaining the certificates referred to in rule 17, the applicant shall submit his application in Form E for permission to the licensing authority. The application shall be accompanied by -

(1)the certificates issued by the Executive Engineer and Chief Electrical Inspector;

(2)evidence of having insured the place wherein exhibition of films on the Television screen Video Cassette Recorder is proposed.

19. Grant of permission.

- On receipt of the application for permission together with the certificates referred to in rule 17 and after satisfying himself, the licensing authority may issue to the applicant a permission under section 7 in Form E or refuse to issue such a permission. The licensing authority, may also impose any special conditions to be fulfilled in the permission. A copy of the plans and drawings referred to in rule 15 shall be attached to the permission. A copy of the order shall be communicated to the applicant and to the persons, if any, who have filed objections before the licensing authority.Licence

20. Application and grant of licence.

- Every person who has obtained the permission under section 7 read with rule 19 may apply for a licence referred to in sub-section (1) of section 3 for exhibition of cinematograph film on Television screen through Video Cassette Recorder. Such application shall be in Form F and shall be made in triplicate. [Such application shall be accompanied by a treasury receipt for the payment of a fee of rupees one thousand.] [Added by G. O. Ms. No. 1649, Home (Cinema-II) Department, dated the 8th November 1993.][If the application is not filed after the fee has been remitted into the treasury, the entire fee so remitted may be refunded to the applicant. The application for such refund shall, however, be made by the applicant within one month from the date of remittance.] [Added by G. O. Ms. No. 1649, Home (Cinema-II) Department, dated the 8th November 1993.]

(2)On receipt of an application for a licence under sub-rule (1), the licensing authority shall after satisfying itself in regard to the matters referred to in subsection (1) of section 6 and after making such inquiry as he deems fit may grant the licence for exhibition of film on Television screen through Video Cassette Recorder.

(3)The licence shall be in Form G and shall be subject to such terms, conditions and restrictions, specified therein. The licence shall be valid for the period covered by the Chief Electrical Inspector's certificate referred to in sub-rule (3) of rule 17.

(4)Where the licensing authority is satisfied that any of the matters referred to in sub-section (1) of section 6 have not been complied with, he may refuse to grant the licence under section 6:Provided that before refusing to grant the licence, the licensing authority shall give to the applicant, a reasonable opportunity of being heard.[(4-A) A duplicate of a licence shall be granted on payment of a fee of rupees five.] [Inserted by G. O. Ms. No. 484, Home (Cinema-II) Department, dated the 27th March 1989.]

(5)The letter of consent referred to in section 9 shall be in Form N.

(6)Such letter of consent shall be displayed conspicuously on the outer cover of the Video Cassette tape.

20A. [ Licence for exhibition of films through Cable Television Network.] [Inserted by G. O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.]

(1)Every application for a licence for exhibition of films through Cable Television Network under sub-section (1-A) of section 3 shall be in Form O and shall be made in triplicate. [Such application shall be accompanied by a treasury receipt for the payment of a fee of rupees one thousand] [Added by G. O. Ms. No. 1649, Home (Cinema-II) Department, dated the 8th November 1993.].[If the application is not filed after the fee has been remitted into the treasury, the entire fee so remitted may be refunded to the applicant. The application for such refund shall, however, be made by the applicant within one month from the date of remittance.] [Added by G. O. Ms. No. 1649, Home (Cinema-II) Department, dated the 8th November 1993.]

(2)On receipt of an application for a licence under sub-rule (1), the licensing authority shall consult the local authority concerned.

(3)On receipt of the report from the local authority referred to in sub-rule (2) and having regard to the matters referred to in sub-section (1) of section 6 and after satisfying itself as to the matters referred to in sub-section (4) thereof, the licensing authority may grant the licence for exhibition of films through the Cable Television Network.

(4)The licence shall be in Form P and shall be subject to such terms, conditions and restrictions specified therein.

(5)A duplicate of a licence shall be granted on payment of a fee of Rs.5 (Rupees five only).

(6)Where the licensing authority is satisfied that having regard to the report of the authorities referred to in sub-rule (2) and for reasons to be recorded in writing, he may refuse to grant the licence under sub-section (1-A) of section 3:Provided that before refusing to grant licence, the licensing authority shall give to the applicant a reasonable opportunity of being heard.Keeping of Video Library

21. Licence for keeping Video Library.

(1)Every application for licence for keeping Video Library under sub-section (1) of section 4 shall be in Form H and shall be made in triplicate. [Such application shall be accompanied by a treasury receipt for the payment of a fee of rupees one thousand.] [Added by G. O. Ms. No. 1649, Home (Cinema-II) Department, dated the 8th November 1993.][If the application is not filed after the fee has been remitted into the treasury, the entire fee so remitted may be refunded to the applicant. The application for such refund shall, however, be made by the applicant within one month from the date of remittance.] [Added by G. O. Ms. No. 1649, Home (Cinema-II) Department, dated the 8th November 1993.]

(2)On receipt of an application for licence under sub-rule (1), the licensing authority shall consult the local authority concerned.

(3)On receipt of the report from the authority referred to in sub-rule (2) and having regard to the public interest referred to in sub-section (2) of section 6 and after satisfying itself as to the matters referred to in sub-section (4) thereof, the licensing authority may grant the licence for keeping a Video Library.

(4)The licence shall be in Form J and shall be subject to such terms, conditions and restrictions specified therein.

(5)Where the licensing authority is satisfied that having regard to the report of the authorities referred to in sub-rule (2) and for reasons to be recorded in writing, he may refuse to grant the licence under sub-section (1) of section 4:Provided that before refusing to grant the licence, licensing authority shall give to the applicant a reasonable opportunity of being heard.

Part V – Renewals

22. Renewal of licence.

(1)Every application for the renewal of the licence for exhibition of film on Television screen through Video Cassette Recorder [or through Cable Television Network] [Inserted by G.O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.] and for Video Library shall be made one month before the expiry of the period for which the licence was granted:[Provided that the licensing authority may admit an application for renewal of the licence till the last date of expiry of licence on payment of an additional fee of Rs. 250 (Rupees two hundred and fifty only).] [Inserted by G.O. Ms. No. 1628, Home (Cinema-II) Department, dated the 25th October 1996.]

(2)Such application shall be accompanied by -

(i)a treasury receipt for the payment of a fee of rupees [one thousand] [Substituted for 'rupees fifty' by G.O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.];

(ii)evidence of having insured the place of exhibition of the film on the Television screen through the Video Cassette Recorder [or through Cable Television Network] [Inserted by G.O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.] or the Video Library; and

(iii)in the case of application for exhibition of film on Television screen through Video Cassette Recorder, evidence from the Commercial Tax Authorities that there is no tax due under the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939).

[If the application is not filed after the fee has been remitted into the treasury, the entire fee so remitted may be refunded to the applicant. The application for such refund shall, however, be made by the applicant within one month from the date of remittance.] [Added by G.O. Ms. No. 1649, Home (Cinema-II) Department, dated the 8th November 1993.]

(3)[ A copy of the application relating to the renewal of licence for exhibition of film on Television screen through Video Cassette Recorders and for Video Library shall be sent simultaneously to the Chief Electrical Inspector and the Executive Engineer, Public Works Department.] [Substituted by G.O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.]

23. Inspection by Chief Electrical Inspector.

- For every renewal of the electrical installation and fire precautionary measures shall be inspected by the Chief Electrical Inspector or by an officer deputed by him, who will certify that the installations continue to be maintained in proper working conditions according to the rules.

24. Inspection by licensing authority.

- On receipt of the Chief Electrical Inspector's certificate duly renewed, the licensing authority or an officer authorised by him in this behalf shall inspect and satisfy that all the rules are observed before the licence is renewed.

25. Structural boundaries.

(1)For every renewal of certificate of structural soundness of the building, the licensee shall at least one month prior to the date of expiry of the period specified in that certificate of structural soundness, make an application to the Executive Engineer.

(2)On receipt of the application referred to in sub-rule (1), the Executive Engineer or an officer deputed by him, shall, after an inspection of the building, issue or refuse to issue such certificate.

(3)The provisions of rule relating to the issue of the certificate of structural soundness shall apply mutatis mutandis to the renewal of such certificate.

(4)The proceedings of the Executive Engineer issuing or refusing to issue the structural soundness certificate shall be sent to the licensing authority with a copy to the applicant.

26. Grant of temporary licence.

(1)If on an application for the renewal of a licence made under rule 22, the licensing authority does not, for any reason, before the date of expiry of the licence, either renew and return the licence or refuse to renew the same, he shall grant a temporary licence in Form K, provided that the Chief Electrical Inspector's certificate continues to remain valid.

(2)Such temporary permit shall be subject to the conditions of the licence sought to be renewed and shall be valid for a period of one month from the date of the grant thereof and may be renewed by the licensing authority for further period of one month at a time, provided that the temporary permit shall cease to be valid and shall be surrendered to the licensing authority on the applicant receiving the licence duly renewed or on his receiving an order refusing to renew the licence:Provided that the temporary permit shall be surrendered to the licensing authority on demand made at any time in that behalf.

(3)No fees shall be levied for the grant of such temporary permit.

(4)The temporary permit shall, during the period of its validity, be deemed to be a licence for the purpose of these rules.

(5)If the licensing authority is satisfied, either on a reference made to it in this behalf or otherwise that the licensee, has, without reasonable cause failed to comply with any of the provisions of this [Act] [Substituted by G.O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.] or any of the rules made thereunder or any of the terms and conditions laid down in the licence or any of the restrictions imposed by the licensing authority in writing, either in the licence or in a separate order or direction subject to which the licence has been granted, then, without prejudice to any other penalty to which the licensee may be liable under this [Act] [Substituted by G.O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.], the licensing authority may, after giving the licensee an opportunity of showing cause, revoke or suspend the licence.

27. [Transfer or Assignment of licence in Form G, Form J and Form P] [Marginal heading was substituted by G.O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.].

- When a licensee desires to transfer or assign his licence to some other person, he shall together with the person to whom he desires to make the transfer or assignment, make a joint application in writing to the licensing authority setting forth the reasons for the proposed transfer or assignment and giving the particulars required in Form L.

28. Transfer to legal heirs.

- Where the licensee is dead, any of his legal heirs may, within a period of six months from the date of the death of the licensee, make an application to the licensing authority for the transfer of the licence in his name, giving the particulars required in Form L.

29. Fee for transfer or assignment.

- For the transfer or assignment of a licence, a fee shall be charged as follows: -

(a)When an application is made under rule 27 - [Rupees one thousand only] [Substituted for 'rupees fifty only' by G.O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.].

(b)When the application is made under rule 28 - [Rupees five hundred only] [Substituted for 'rupees twenty-five only' by G.O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.].

30. Contents of application for transfer.

- Every application for transfer or assignment of a licence shall be accompanied by -

(a)treasury receipt for the payment of fees at the rates prescribed in rule 29.

(b)the licence along with a copy of the instrument, if any, proposed to be executed by the applicants in respect of the transfer or assignment of the licence.

Explanation. - In the case of an application made by any of the legal heirs of the deceased licensee, the applicant shall send the consent statement obtained from all the other legal heirs of the deceased licensee for the transfer or assignment of the licence in his favour.

31. Display of application.

- On receipt of the application, the licensing authority shall cause a notice to be displayed in the notice board of the offices of the licensing authority and the local authority concerned of the fact of receipt of the application with such details as may be considered necessary and call for objections, if any, from the public in regard to the request contained in the application. All objections should be filed in writing before the licensing authority within 15 days from the date of publication in the notice board. Any objection filed after this period shall be summarily rejected.

32. Approval for transfer or assignment.

- The licensing authority shall consider the status, antecedents and previous experience of the parties to the application concerned and the objections of the public, if any, make an order either approving or refusing to approve the transfer or assignment of the licence. A copy of the order shall be communicated to the applicant and the persons, if any, who have filed objections before the licensing authority.

33. Endorsement in the licence.

- If the licensing authority makes an order approving the transfer or assignment of the licence, he shall make necessary entries in the licence and return it to the person in whose favour the licence has been transferred or assigned.

34. Refusal to transfer or assignment.

- If the application raises doubts or suspicion of trafficking in licence or involves transfer or assignment to a person, who in the opinion of the licensing authority is not in any way qualified and eligible for the grant of a new licence, the application shall be rejected.

35. Appeal against refusal to transfer or assignment.

- Any person aggrieved by the decision of the licensing authority approving or refusing to approve the transfer or assignment of a licence may appeal to the Commissioner of Land Administration. The rules relating to appeal in regard to grant or refusal of licence shall apply to such appeals.

36. Revision.

- An application for revision shall lie to the Government against the order of the Commissioner of Land Administration in such cases. The rules relating to revision in regard to the grant or refusal of licence shall apply to such application of licence for revision.

37. Application for transfer of no objection certificate to the legal heirs.

(1)Where the holder of a no objection certificate dies, any of his legal heirs may make an application in Form M to the licensing authority before the expiry of the period of validity of no objection certificate for the transfer of the no objection certificate.

(2)Every application for transfer or assignment of no objection certificate shall be accompanied by-

(a)the no objection certificate in original; and

(b)in cases where an application is made by one or more of the legal heirs of the deceased holder of no objection certificate, the consent/statement obtained from all the other legal heirs for the transfer or assignment of the no objection certificate in his or their favour.

(3)Where one of the joint holders of the no objection certificate dies, any of the legal heirs of the deceased holder of the no objection certificate may make an application in Form H to include his name as a joint holder of no objection certificate in the place of deceased. If none of the legal heirs makes such application, the no objection certificate issued in the joint names will be deemed to have lapsed on the date of death of one of the holders of no objection certificate and surviving holder of the no objection certificate will have to make an application afresh for grant of no objection certificate independently or jointly. Such application by the surviving holder shall be disposed of according to the provisions made in these rules.

(4)The provisions of the rules relating to transfer or assignment of licence shall mutatis mutandis apply to the transfer of no objection certificate.

38. Joint application.

(1)If the holder of a no objection certificate desires to transfer or assign his no objection certificate to some other person or persons, he may, with the person to whom he desires to transfer or assign his no objection certificate, shall jointly make an application in writing in Form M to the licensing authority which granted the no objection certificate, setting forth the reasons for the proposed transfer or assignment before the period of expiry of validity of the no objection certificate.

(2)Every application for transfer or assignment or no objection certificate shall be accompanied by -

(a)the no objection certificate in original; and

(b)sworn affidavits by the no objection certificate holder and the transferee or assignee to the effect that no consideration in financial or any other terms has passed between them for the transfer.

(3)The provisions of the rules relating to transfer or assignment of licence shall mutatis mutandis apply to the transfer of the no objection certificate.

Part VI – 39. Appellate authority.

- The-Commissioner of Land Administration shall be the appellate authority to which an appeal under section 13 against the order or decision of the licensing authority shall be preferred. Such appeal shall be preferred within thirty days from the date of receipt of the order or decision appealed against:Provided that the appellate authority may admit an appeal preferred within a period of two months after the expiry of the period of thirty days aforesaid, if sufficient cause is shown for not preferring the appeal within the prescribed period:Provided further that in computing the periods aforesaid, the time taken for obtaining a certified copy of the order appealed against shall be excluded.

40. Contents of appeal.

(1)An appeal preferred under rule 39 shall be submitted in duplicate in the form of a memorandum setting forth concisely the grounds of objection, to the order or decision which is the subject of appeal, and shall be accompanied by the original or a certified copy of the order or decision appealed against.

(2)The appeal shall be signed by the appellant or by his authorised agent and presented to the appellate authority in person or by agent at any time during the office hours on any working day or sent by registered post acknowledgement due. The authorisation of the agent to present appeals shall be in writing and shall accompany the appeal unless the agent holds a power of attorney.

41. Fees for appeal.

(1)A fee of rupees two hundred shall be paid in respect of each appeal and the memorandum of appeal shall be accompanied by a treasury receipt for the amount of the fee due on the appeal. No Court-fee stamp need be affixed to the memorandum of appeal.

(2)If an appeal is not filed after the fee has been remitted into the treasury, the entire fee so remitted may be refunded to the appellant. The application for such refund shall, however, be made by the appellant within one month from the date of remittance.

Part VII – Revision

42. Application for revision.

(1)Every application for revision under section 14 shall be preferred within thirty days from the date of receipt of the order of the appellate authority:Provided that the Government may admit an application for revision preferred within a period of two months after the expiry of the period of thirty days aforesaid, if sufficient cause is shown for not preferring the application for revision within the prescribed period:Provided further that in computing the periods aforesaid, the time taken for obtaining a certified copy of the order of the appellate authority shall be excluded.

(2)An application for revision preferred under sub-rule (1) shall be submitted in duplicate in the form of a memorandum setting forth concisely the grounds of objection to the order which is the subject of revision and shall be accompanied by the original or a certified copy of the order of the appellate authority.

(3)The application for revision shall be signed by the petitioner or by his authorised agent and presented to the Government at any time during the office hours on any working day or sent by registered post acknowledgement due. The authorisation of the agent to present the application for revision shall be in writing and' shall accompany the application for revision unless the agent holds a power of attorney.

(4)A fee of rupees two hundred shall be paid in respect of each application for revision and the memorandum of application for revision shall be accompanied by a treasury receipt for the amount of the fee due on the application for revision. No Court-fee stamp need to be affixed to the memorandum of application for revision.

(5)If an application for revision is not filed after the fee has been remitted into the treasury, the entire fee so remitted may be refunded to the applicant. The application for such refund shall, however, be made by the applicant within one month from the date of remittance.

Part VIII – Premises and Buildings

43. Level of buildings.

- Every person who constructs, re-constructs or alters or adds to a building shall comply with the following requirements:-The ground floor or the lowest floor of the building shall be at such a level as will allow of the effectual drainage of that floor. It shall, ordinarily, be not less than half a metre above the ground or site level.

44. Requirements as to road frontage.

- Every building where an exhibition of film on Television screen through Video Cassette Recorder is carried on shall be provided with -

(1)means for the effectual drainage of storm water sullage and sewage from the premises and sufficient and suitable sanitary conveniences for the use of the occupants of the building.

(2)a road frontage on the public through fare upon which the site of such building abuts.

(3)at least on three of its sides with an open space of not less than 6.10 metres in width or of such greater width as may be required by the licensing authority for parking the number of cars which would be normally attracted and for the purpose of the free movement of persons and for facilitating rescue operations in times of emergency:Provided that in the case of a building where the licensee has provided adequate parking space for vehicles either in the basement or ground floor over which the place of exhibition is located or in the vicinity of the building acceptable to the licensing authority, there shall be an open space of not less than 3.5 metres on all sides of the building except on the rear side for the free movement of persons and to facilitate rescue operations in times of emergency.

45. Requirements as to drainage and sanitary conveniences.

- The licensee shall provide suitable means of drainage to the building and also sanitary conveniences of such description and design as may be recommended by the Executive Engineer, who has to issue the structural soundness certificate of the building, for the exclusive use of each sex separately and shall cause the same to be maintained in good order and sanitary condition.

46. Fire resisting materials.

(1)The floor, roof, ceiling, private boxes, balconies, galleries, tiers, partitions and every room, lobby, corridor and passage intended for the use of the public shall be constructed of fire resisting materials.

(2)No panelling of walls with wood and other combustible materials for decorative and other purposes in the building shall be permitted:Provided that in building in which such panelling has already been effected, the combustible materials with which the panelling has been effected shall be. treated with fire resistant paints.

47. Doors.

- All outside doors for the use of the public shall be made to open outwards and internal doors shall be so fitted as not to obstruct, when open, any gangway, passage, stairway or landing, such doors when open should engage on an automatic spring.

48. Ventilation.

- The licensee shall provide sufficient and approved artificial means.of ventilation whenever required by the licensing authority. Artificial means of ventilation shall include provision of exhaust fans.

49. Electrical installation not to be altered without approval.

- No addition to, or alteration of, any point of the electrical installation within the premises shall be made without the prior sanction of the licensing authority.

50. Compliance with instructions.

- The Chief Electrical Inspector or any officer deputed by him inspecting an installation shall, if he discovers any defect therein, issue written orders to the owner or person in charge for the rectification of the defects and prescribe reasonable time within such orders should be carried out.

Part IX – Maintenance of Premises

51. The licensee shall cause.

(1)All windows and other means of ventilation in the building to be maintained in good order.

(2)Every part of such building or place to be maintained in proper sanitary condition.

(3)The walls of the buildings to be hot lime washed at least once in every six months or to be painted once in every two years or more often, if so prescribed.

52. Restriction on admission of persons.

(1)The licensing authority shall fix the actual number of persons to be admitted to each class of accommodation provided in the place of exhibition. The number shall be arrived at by calculating at the rate of 20 persons per 10 square metres of floor area, in respect of that portion of the premises which is provided with chairs having backs and arms.

(2)In calculating the floor area under sub-rule-(1), the area of the entrances, the passages, gangways and the stair cases shall be excluded and no part of the premises from which a person can watch the exhibition of films shall be excluded.

53. Rate of admission to be fixed.

(1)The licensing. authority shall fix the actual rates of admission to accommodation provided in the place of exhibition after taking into account the proposals of the licensee, the amenities provided in the place of exhibition, the prevailing rates of admission in similar places of exhibition in similar localities within his jurisdiction and any other relevant factor.

(2)The rates prescribed for admission in the place of exhibition shall be clearly indicated by means of a board or otherwise.

(3)The licensing authority may, on application by the licensee, alter the rates of admission if there has been any change in the amenities provided either in that accommodation or generally in the place of exhibition or for any other valid reasons.

54. Revision by Commissioner of Land Administration.

- The Commissioner of Land Administration may, either suo motu or on application by the licensee, revise the order of the licensing authority under rules 35(1) and 36(1) after giving the licensee an opportunity of being heard.

55. Seating accommodation.

- The following provisions shall be observed in providing seating accommodation: -

(1)Chairs shall be battened together in complete lengths.

(2)In all cases, there shall be an intervening space of at least 35 centimetres between the back of one seat and the front of the seat immediately behind measured between perpendiculars.

56. Provision for electricity.

- In the premises, sufficient number of approved electric lights fed from an independent source or sources which are automatically switched on in case of failure of main lighting shall be provided in the place of exhibition, gangways, passages and exits.

57. Provision for fire-extinguishers.

(1)In the place of exhibition, sufficient number of portable fire-extinguishers of soda acid type and of the ten litre size shall be installed at an adequate height from the ground to the satisfaction of the licensing authority. A record regarding the maintenance of portable extinguishers shall be maintained.

(2)The licensee shall -

(i)once in every three months empty the container of each portable fire-extinguisher provided in the licensed premises, clean its nozzles and working parts, stir the liquids in it and top it up, immediately record the date of having done so on a slip of paper and paste the same on the outside of such container.

(ii)once in every year discharge each portable fire-extinguisher provided in the licensed premises and re-charge it and' immediately record the date of such re-charge in durable paint on the external surface of container of the fire-extinguisher.

(3)Sufficient number of buckets with water shall be provided in the licensed promises. Buckets shall be painted in red with the word "FIRE" printed on them in large block letters in local vernacular.Form AApplication For No Objection Certificate[See rule 12(1)]

1.	Full name of the applicant.
2.	Address of theapplicant.Village........Taluk........District........
3.	Give details of your status.
4.	(i) Have you been regularly paying taxes andother dues payable by you to the State Government ?
	(ii) Are you in arrears in respect of any suchtax or dues ?
	(iii) If so, is the matter under appeal orotherwise under consideration of the authorities ?
5.	Have you any previous experience in the line ofexhibiting of film on Television Screen through Video CassetteRecorder ? If so, give full details.
6.	Do you possess now orhave you ever possessed before any place licensed under the[Act] [Substituted by G. O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.]?If so, give full details of the places and theperiods.
7.	Have you ever been convicted of an offence underclause (a) or clause (c) of section 14 of the Tamil NaduEntertainments Tax Act, 1939 (Tamil Nadu Act X of 1939) ? If so,give full details.
8.	Have you ever been allowed to compound any suchoffence under the Tamil Nadu Entertainments Tax Act ? If so, givefull details.
9.	Details of the site for which you require thelicence, survey number or numbers, village, taluk and district.
10.	Have you included all the survey numbers whichare required for a direct access to the public road ?
11.	Do you own the site ? If so, attach documentsrelating to ownership along with true copies.
12.	Have you taken the site on lease ? If so, attachthe lease deed with a true and also copies of the records toprove ownership of lessor.
13.	Have you attached a site plan draw to scale ofnot less than 1 cm. to 15 metres covering an area upto 200 metresfrom the boundaries of proposed site showing -
	(1) the position of the proposed premises inrelation to any adjacent premises and to the public through fareupon which the site on such premises abuts;
	(2) thatched sheds, if any, in theneighbourhood; and
	(3) nearby schools, etc., temples, etc.,exhibition of film on Television Screen through Video CassetteRecorder ?
14.	(i) Is the site suitable for exhibition of filmon Television Screen through Video Cassette Recorder ?
	(ii) To your knowledge, has it ever beenlicensed before ? If so, give details.
15.	Give the names, places and distance by publicroad of the proposed site to the nearest place of exhibition.
	(1) Exhibition of film on Television Screenthrough Video Cassette Reorder.
	(2) School or College, etc.
	(3) Hospital.
	(4) Temple or other religious institutions.
16.	Is your exhibition of film in Television Screenthrough Video Cassette Recorder likely to serve the needs of anyparticular locality, if so, how?
17.	What are the other places licensed forexhibition of film in Television Screen through Video CassetteRecorder in the locality say for around 8 kilometres from thesite ?
18.	What is the approximate population of thelocality say for around 8 kilometres from the site ?
19.	Considering the number of places alreadylicensed in the locality is there any need for another exhibitionof film on Television Screen through Video Cassette Recorder ?

Date:Signature.Certified that all the above particulars are true to the best of my knowledge and belief.Signature.Form BNotice Calling For Objections[See rule 13 (3)]Whereas Thiru ........ son of ......... aged ......... residing at (address) ........... has applied to me on..........for the grant of a no objection certificate to exhibit film on Television Screen through Video Cassette Recorder at a site measuring about...........(areas) and bearing Survey number .......... of village, ............ taluk,..............district, belonging to him and in his possession belonging to..............and taken by him on lease for a period of.......years from........Notice is hereby given that any person having any objection to the grant of a no objection certificate as aforesaid on the grounds of non-compliance by the applicant with any of the provisions of the [Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984 (Tamil Nadu Act 7 of 1984)] [Substituted by G. O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.] or with any of the rules made thereunder should file his objection in writing with the licensing authority within 15 days of the publication of this notice.Any objection filed after this period shall be liable to be summarily rejected.

Place:		(Signed)
Date:		Designation.
		Licensing Authority.

Note. - Where more than one person is the applicant, full details of all the applicants may be given and the form may be suitably altered.Form CNo Objection Certificate[See section 14(1)]Under rule 13 in Part II of the [Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorder and Cable Television Network (Regulation) Rules, 1984] [Substituted by G. O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.], the Collector of .......... /Commissioner of Police, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] hereby grants the certificate that there is no objection to Thiru..........son of ......... resident of .......... village, ............ taluk, ........ district exhibiting film on Television Screen through Video Cassette Recorder in the land belonging to Thiru........The site where the exhibition of film is to be located is specified below:(Please give here the description of the site as in Form A)The no objection certificate is valid for a period of one year from the date hereof and if within the period the proposed exhibition is not put up, a fresh no objection certificate should be applied for.The no objection certificate is also subject to the following special conditions: -................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................Dated ......... this ......... day of 20...................SealCollector of /Commissioner of Police, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].Note. - The no objection certificate shall cover not only the survey number or survey numbers of the plot or plots on which the exhibition is proposed to be located, but also the survey number or survey numbers of the plot or plots which is proposed to be used as access.[form D] [Form 'D' was substituted by G. O. Ms. No. 801, Home (Cinema-II) Department, dated the 14th July 1993.][See rule 17(2)]Government of Tamil Nadu Electricity Department Office of the Chief Electrical Inspector, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].Certificate No ....... dated. ...............Certificate of The Electric Installation:Fire-Fighting Appliances and Fire Precautionary MeasuresUnder rule 17 in Part IV of the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorder and Cable Television Network (Regulation) Rules, 1984, I certify that the electrical installation of the place of exhibition known as.....................which Thiru .............. is the managing proprietor and Thiru ............ is the person-in-charge at ............ on is in order.

2. I also certify that the rules regarding the fire-fighting appliances and fire precautionary measures in the licensed premises under rule 57 in Part IX have been complied with.

3. The certificate is valid for a period of from .......... to ............ but is liable to revocation within that period.

Signature of Officer.Form EPermission Under Section 7 of The [Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984] [Substituted by G. O. Ms. No. 801, Home (Cinema-II) Department, dated the 14th July 1993.][See rule 19]Permission under section 7 of the [Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984 (Tamil Nadu Act 7 of 1984)] [Substituted by G. O. Ms. No. 801, Home (Cinema-II) Department, dated the 14th July 1993.] read with rule 12 of the [Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984] [Substituted by G. O. Ms. No. 801, Home (Cinema-II) Department, dated the 14th July 1993.] is hereby granted in favour of ........... * to use any place for the exhibition of film on Television screen through Video Cassette Recorder to use any site for constructing building thereon for the exhibition of film on Television Screen through Video Cassette Recorders to construct or reconstruct any building for such exhibition of film to install any machinery in any place where such exhibition of films are proposed to be given:Subject to the terms and conditions specified below:**......................................................................................................................................................................................Licensing Authority.Strike out which is not necessary*Here enter the name of the person.**Here enter the terms and conditions.Form FApplication For Licence For Exhibition of Video Film[See rule 20(1)]

1	Full name of the applicant.
2	Address of theapplicant.Village..............Taluk..........District..........
3	Give details of your status.
4	(i) Have you been regularly paying taxes andother dues payable by you to the State Government ?
	(ii) Are you in arrears in respect of any suchtax or dues ?
	(iii) If so, is the matter under appeal orotherwise under consideration of the authorities ?
5	Have you previous experience in the line ofgiving exhibition of films on Television Screen through VideoCassette Recorders ? If so, give full details.
6	Do you possess now or have you ever possessedbefore any place licensed under the[Tamil Nadu Exhibition ofFilms on Television Screen through Video Cassette Recorders andCable Television Network (Regulation) Act, 1984] [Substituted by G.O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.]? If so, givefull details of the place and the periods.
7	Details of the building for which you requirethe licence, survey number or numbers, village, taluk, district.
8	Have you included all the survey numbers whichare required for a direct access of the public road ?
9	Do you own the building ? If so, attachdocuments relating to ownership along with true copies.
10	Have you taken the building on lease ? If so,attach the lease deed with a true and also copies of the recordsto prove ownership of lessor.
11	If your Video Cassette Recorder likely to servethe needs of any particular locality ? If so, how ?
12	What are the other places licensed for keepingVideo Cassette Recorder in the locality, say for, around 8kilometres from the site ?
13	What is the approximate population of thelocality, say for, around 8 kilometres from the site ?
14	Considering the number of places alreadylicensed in the locality, is there any need for another VideoCassette Recorder Licence ?

Signature.Certified that all the above particulars are true to the best of my knowledge and belief.Signature.Form GLicence For Exhibition of Films on Television Screen Through Video Cassette Recorders[See rule 20(3)]

Name and address of licensee.
If the licensee is not the owner of the place ofbuilding, the name and address of the owner thereof.
Situation of the place of building.
Area of the place or building in square metres.
Whether the place or building is to be usedduring the day or during the night or both.
Date of last inspection by the Chief ElectricalInspector or officer authorised by him.
Special condition, if any, on which the licenceis granted. -
Period for which the licence is to be in force.
Fees paid:(Actual) number ofpersons permitted in each part of the auditorium:In the First ClassInthe............................PersonsInthe............................PersonsInthe............................PersonsInthe............................PersonsInthe............................PersonsTotal

Details of Punishments

Number and date of Proceeding of the LicensingAuthority	Offence committed	Nature of punishment
(1)	(2)	(3)

Conditions of LicenceThis licence is granted subject to the provisions of the [Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984 (Tamil Nadu Act 7 of 1984)] [Substituted by G.O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.] and the rules made thereunder. It is also subject to the following conditions. The terms and conditions of the licence, as inserted, may be modified or added to at any time during the currency of the licence: -

1. This licence does not exempt the licensee or his servants or agent from taking out any other licence required by or otherwise complying with any other law or rule, by-law made thereunder.

2. (a) The licensee shall not exhibit or permit to be exhibited any film other than a film which has been certified as suitable for public exhibition by the authority constituted under section 4 of the Cinematograph Act, 1952, and which when exhibited displays the prescribed mark of that authority, and has not been altered or tampered with in any way since such mark was affixed thereto.

(b)The licensee shall not exhibit, or permit to be exhibited in the place in respect of which this licence is given to any person who is not an adult any film which has been certified by an authority constituted under section 4 of the Cinematograph Act, 1952 (Central Act XXXVI of 1952) as suitable for public exhibition restricted to adults.

Explanation. - This condition shall not be construed as prohibiting the exhibition of a film, in respect of which an "A" certificate has been granted to children in arms below the age of three.

(c)The licensee shall not display or cause to be displayed, any photograph, picture or poster which depicts or represents or purports to represent a scene, or shot which has been excised from any film under the orders of the Central Board of Film Censors or the Central Government.

(d)There shall be prominently exhibited at each public entrance whenever the premises are open to the public, a notice indicating in tabular form and in clear bold letters and figures -

(i)the title of each film to be shown on that day, other than trailers and advertisement film;

(ii)the approximate times of commencement and closing of each such films as indicated below: -

Morning show	Matinee show	First show	Second show
(1)	(2)	(3)	(4)
Show begins at	............	............	............
Duration in minutes	............	............	............
Advertisement shorts	............	............	............
Documentary Newsreel	............	............	............
Main feature	............	............	............
Interval	............	............	............
Trailers	............	............	............
Total Duration	............	............	............
Show ends at approximately	............	............	............

(iii)whether each such film has received an "A" or "U" certificate from the Central Board of Film Censors; and

(iv)whether persons below the age of 18 years, other than children below the age of three years will be admitted or not.

(e)The nature of any certificate received in respect of a film from the Central Board of Film Censors, shall clearly be indicated by the letter "U" or "A" in any advertisement of the film displayed at the premises.

(f)The licensee shall put up at his cost at prominent places on the premises advertisement boards indicating the penal provisions in the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939), in respect of a person found in the theatre without a ticket or pass.

2. (i) External loud speakers in any exhibition of film as a source of attraction shall be prohibited.

(ii)The sound inside the theatre shall be kept at the optimum level that is really necessary for comfortable hearing and shall not be too loud or noisy.

3. The licensee shall not exhibit advertisement slides relating to sexual diseases and medicines to correct sexual disorders or purporting to assist the childless in begetting children.

4. The licensee shall not permit obscene or objectionable posters or pictorial publicity material to be displayed in the licensed premises.

5. The grant of this licence is subject to any orders that may be passed by the State Government under section 8 of the Act.

6. The actual rates of payment for admission to the different classes in the licensed premises shall be as indicated below and these rates shall not be altered during currency of this licence without an order in writing by the licensing authority permitting such increase.

Class of accommodation	Actual rates of admission
I Class	........
........	........
........	........

7. The licensing authority and any subordinate duly authorised by him in that behalf and any police officer deputed to keep order during any entertainment in the licensed premises shall, at all times, have free access to the said premises in order to see whether the conditions of the licence are fulfilled.

8. The licensee shall comply with such directions as the State Government may, by general or special order, given as to the manner in which approved films shall be exhibited in the course of any performance.

9. The licensee shall also comply with such directions as the licensing authority may give in regard to the exhibition of slides in each performance.

10. No firework shall be used as an adjunct to a place of exhibition.

11. The licensee shall not, without the permission of the licensing authority, assign, sub-let or otherwise transfer the licence or the licensed premises; nor shall the licensee without permission as aforesaid allow any other person during the period of currency of the licence, to exhibit films in the licensed premises.

12. The licensed premises shall not be kept open before..............or after...........on any day without obtaining special permission, in writing, from the licensing authority in respect of such day. The hour fixed by the licensing authority with due regard to local conditions (but not earlier than 12 midnight and not later than 1.30 a.m.) should be entered.

13. The licensee shall conduct not more than four shows, within the maximum permitted exhibition time in a day:

Provided that on local festival days or public holidays, one special show per day over and above the four shows, may be permitted by the licensing authority subject to the condition that for conducting a special show on public holidays and Sundays, the licensee shall intimate the licensing authority in advance and in respect of conducting a special show on local festival days, the licensee shall obtain prior permission of the licensing authority.

14. The licensee shall ensure that no dispute arising out of ownership or possession of the site, building or equipment is likely to cause any breach of the -peace at any time.

15. The licensee shall provide a suitable cycle stand for the cycles that may reasonably be expected to be brought and arrange for taking care of them. He shall also make necessary arrangements to look after the cars, scooters and motor cycles which are brought to the licensed premises.

16. The licensee shall not use the licensed premises for any purpose other than that for which it has been licensed under the [Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984 (Tamil Nadu Act 7 of 1984)] [Substituted by G. O. Ms. No. 1682, Home (Cinema-B) Department, the dated 11th November 1991.], and the rules made thereunder, which may on merits accord such permission for individual performance and the proceeds thereof are to be devoted solely to philanthropic, religious, charitable, social, political or literary purposes.

17. The licensee shall, in respect of each film in his possession, produce when demanded by any police officer not below the rank of a Sub-Inspector or a Tahsildar of the Revenue Department, a letter of consent from the person who is the first owner of the copyright of the cinematograph film under section 17 of the Copyright Act, 1957 (Central Act XIV of 1957) and in each such copyright has been assigned under section 18 of the said Act, from the assignee of such copyright.

18. This licence shall be subject to cancellation or suspension for the breach of any of these conditions or of the special conditions specified on the reverse.

Dated this the .......... day of .........Signature and seal of Commissioner/Collector.Form HApplication for Licence for Keeping Video Library[See rule 21(1)]

1.	Full name of the applicant.
2.	Address of theapplicant.Village: Taluk: District: Taluk: District:
3.	Give details of your status.
4.	(i) Have you been regularly paying taxes andother dues payable by you to the State Government ?
	(ii) Are you in arrears in respect of such taxor dues ?
	(iii) If so, is the matter under appeal orotherwise under consideration of the authorities.
5.	Have you any previous experience in the line ofkeeping a Video Library ? If so, give full details.
6.	Do you possess now or have you ever possessedbefore any place licensed under the Tamil Nadu Exhibition ofFilms on Television Screen through Video Cassette Recorders andCable Television Network (Regulation) Act, 1984 (Tamil Nadu Act 7of 1984) ? If so, give full details of the places and theperiods.
7.	Details of the building for which you requirethe licence, survey number or numbers, village, taluk, district.
8.	Have you included all the survey numbers whichare required for a direct access to the public road ?
9.	Do you own the building ? If so, attachdocuments relating to ownership along with true copies.
10.	Have you taken the building on lease ? If so,attach the lease deed with a true and also copies of the recordsto prove ownership of lessor.
11.	Is your Video Library likely to serve the needsof any particular locality ? If so, how ?
12.	What are the other places licensed for keepingVideo Library in the locality, say for, around 8 kilometres from? the site ?
13.	What is the approximate population of thelocality, say for, around 8 kilometres from the site ?
14.	Considering the number of places alreadylicensed in the locality is there any need for another VideoLibrary ?

Signature.

Certified that all the above particulars are true to the bestof my knowledge and belief.

Signature.

Form JLicence for Keeping A Video Library[See rule 21(4)]

1.	Name and address of licensee.
2.	If the licensee is not the owner of the place ofbuilding, the name and address of the owner thereof.
3.	Situation of the place or building.
4.	Area of the place or building in square metres.
5.	Materials of which the roof, side walls, galleryand staircase are made.
6.	Whether the place or building is to be usedduring the day or during the night or both.
7.	Period for which the licence is to be in force.

(1)This licence does not exempt the licensee or his servants or agents from taking out any other licence required by or otherwise complying with any other law or rules or by-law made thereunder.

(2)The licensing authority and any subordinate duly authorised by him in that behalf and any police officer deputed to keep order shall, at all times, have free access to the said premises in order to see whether the conditions of the licence are fulfilled.

(3)The licensee shall, in respect of each film in his possession, produce when demanded by any police officer not below the rank of a Sub-Inspector or a Tahsildar of the Revenue Department a letter of consent from the person who is the first owner of the copyright of the cinematograph film, under section 17 of the Copyright Act, 1957 (Central Act XIV of 1957) and in case such copy right has been assigned under section 18 of the said Act, from the assignee of such copyright.

(4)The licensee shall not possess any film other than a film which has been certified as suitable for public exhibition by the authority constituted under section 3 of the Cinematograph Act, 1952 (Central Act XXXVI of 1952),and which, when exhibited displays the prescribed mark of that authority and has not been altered or tampered with in any way since such mark was affixed thereto.Dated the .......... day of...........Seal of the Commissionerof Police/Collector.[Form K] [Form K was substituted by G. O. Ms. No. 935, Home (Cinema-II) Department, dated the 26th June 1993.]Temporary Licence For Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network and To Keep Video Library[See rule 26]Whereas.............(full name and address) has applied for renewal of his licence and the said licence has been retained in my office pending disposal of his application. He is hereby permitted temporarily to exhibit films on Television Screen through Video Cassette Recorders/Cable Television Network and to keep Video Library under the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984 (Tamil Nadu Act 7 of 1984) for a period of one month from the date ........ subject to the provisions of rule 48 in Para V of the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984.Dated the day of.........Seal of the Commissioner of Police/Collector.Form LApplication For Transfer or Assignment of Licence in [Form G, Form J and Form P] [Substituted by G. O. Ms. No. 1682, Home (Cinema-II) Department, dated the 11th November 1991.][See rules 27 and 28]Section ILicenseePerson to whom the licence is to be transferred or assigned:

1.	Full name of the applicant.
2.	Address of theapplicant.Village: Taluk: District:
3.	Age.
4.	(a) Status, antecedents and previous experienceof the applicant.Note. - The applicant should furnish herein,among other things, particulars of taxes or other dues toGovernment and whether in respect of any assessment for tax, thematter is under consideration with the authorities of theGovernment.
	(b) Whether the applicants have not beenconvicted of an offence under clause (a) or clause (c) of section14 of the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu ActX of 1939), and if so, particulars of such conviction.
5.	Period of validity of the licence.
6.	Is the application for transfer or assignment inrespect of the place of exhibition ?
7.	Is the application for transfer or assignment ofthe licence ? (Here give details of the period for which thelicence is proposed to be transferred or assigned theconsideration fixed for the transaction, etc.)
8.	What are the reasons for the proposed transferor assignment of the licence ?

Signature of the applicant.Section II

1.	Full name of applicant.
2.	Address of theapplicant:Village: Taluk: District:
3.	Age of the applicant.
4.	(a) Status,antecedents and previous experience of the applicant.Note. - The applicant should furnish herein,among other things, particulars of taxes or other dues toGovernment and whether in respect of any assessment for tax, thematter is under consideration with the authorities of theGovernment.
	(b) Whether the applicants have not beenconvicted of an offence under clause (a) or clause (c) of section14 of the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu ActX of 1939), and if so, particulars of such conviction.
5.	(a) Name of the deceased licensee.
	(b) Date on which the licensee died.
6.	(a) Particulars about all the legal heirs to thelicensee.
	Name of legal heirs:
	Age:
	Relationship to licensee:
	(b) On what basis the applicant claims to belegal heirs of the licensee ?
7.	Is the application for transfer in respect ofthe place of exhibition ?
8.	Period of validity of the licence.
9.	Has the applicant obtained the consent of allother legal heirs, in writing, for the transfer of the licence inhis/her name ? (Consent statement to be attached.)

Signature of applicant (s).Form MApplication For Transfer or Assignment of No Objection Certificate[See rules 37 and 38]

1.	Full name(s) of the applicant(s).
2.	Address(es) of theapplicant(s).Village: Taluk: District:
3.	Age of the applicant (s).
4	The nexus between the no objection certificateholder (s) and the applicant (s).
5.	Reasons for the applicant(s) choice by the noobjection certificate holder.
	(a) Details ofstatus, antecedents and previous experience, if any, of theapplicant (s).Explanation. - Theapplicant (s) should furnish herein, among other things,particulars of taxes and other dues to Government and whether inrespect of any assessment for tax the matter is underconsideration with the authorities of Government.(b) Whether theapplicant/any of the applicants been convicted or compounded forany offence under clause (a) or clause (b) (i) of sub-section (1)of section 14 of the Tamil Nadu Entertainments Tax Act, 1939(Tamil Nadu Act X of 1939) and, if so, particulars of suchconviction / compounding.(c) If died, the date on which the holder/jointholder of the no objection certificate died.
6.	(a) Particulars aboutall the legal heirs to the deceased holder of the no objectioncertificate.Name of heirs:Age:Relationship to thedeceased holder of no objection certificate:(b) On what basis the applicant (s) claim (s) tobe legal heir (s) of the deceased holder/joint holder of the noobjection certificate ?
7.	Whether the application is for transfer orinclusion of another person in the capacity of a joint holder ofthe no objection certificate in respect of a place of exhibition.
8.	Number and date of proceedings of the licensingauthority granting the no objection certificate and the period ofvalidity of the no objection certificate:
9.	Has/Have the applicant(s) obtained the consentof all other legal heirs in writing for the transfer of the noobjection certificate in his/her name ? (Consent statement to beattached.)

Signature of applicant (s)Enclosure:

(1)Original no objection certificate.

(2)Sworn affidavits as prescribed in rule 60(2)(b).Form NForm of Letter of Consent[See rule 20(5)1I..........son of.......company/firm being the first owner of the copyright of cinematograph film under section 17 of [the Copyright Act, 1957 (Central Act XIV of 1957)] [Substituted by G. O. Ms. No. 1982, Home (Cinema-B) Department, dated the 11th November 1991.] assigns, claiming through the first copyright owner of the cinematograph film do hereby give the consent for the exhibition of a film titled as* .......... in Video Cassette tape for exhibiting it on Television Screen through Video Cassette Recorder [and Cable Television Network] [Inserted by G. O. Ms. No. 1982, Home (Cinema-B) Department, dated the 11th November 1991.] for keeping of such film in the Video Library.Signature of the owner/Assignee of copyright.*Here enter the name of Cinematograph Film.[Form O] [Added by G. O. Ms. No. 1982, Home (Cinema-B) Department, dated the 11th November 1991.]Application For Licence For Exhibition of Film Through Cable Television Network[See rule 20-A(l)]

1.	Full name of the applicant.
2.	Address of theapplicant.Village: Taluk: District:
3.	Give details of your status.
4.	(i) Have you beenregularly paying taxes and other dues payable by you to the StateGovernment ?(ii) Are you inarrears in respect of any such tax or dues ?(iii) If so, is the matter under appeal orotherwise under consideration of the authorities ?
5.	Have you any previous experience in the line ofoperation of Cable Television Network ? If so, give full details.
6.	Do you possess now or have you ever possessedbefore, any place licensed under the[Tamil Nadu Exhibition ofFilms on Television Screen through Video Cassette Recorders andCable Television Network (Regulation) Act, 1984 (Tamil Nadu Act 7of 1984) ? If so, give full details of the place and periods.] [Added by G. O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.]
7.	Details of the building for which you requirethe licence, survey number or numbers, village, taluk, district.
8.	Have you included all the survey numbers whichare required for a direct access to the public road ?
9.	Do you own the building ? If so, attachdocuments relating to ownership along with true copies.
10.	Have you taken the building on lease ? If so,attach the lease deed with a true copy and also copies of therecords to prove ownership of lessor.
11.	Number of connections to be given throughcables.
12.	Is your Cable Television Network likely to servethe needs of any particular locality ? If so, how ?
13.	What are the other places licensed for operationof Cable Television Network in the locality, say for around 8kilometres from the site ?
14.	What is the approximate population of thelocality, say for, around 8 kilometres from the site ?
15.	Considering the number of places alreadylicensed in the locality, is there any need for another CableTelevision Network?

Date:Signature.Certified that all the above particulars are true to the best of my knowledge and belief.Signature.[Form P] [Added by G. O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.]Licence For Exhibition of Film Through Cable Television Network[See rule 20-A(4)]

1.	Name and address of licensee.
2.	If the licensee is not the owner of the place orbuilding, the name and address of the owner.
3.	Situation of the place or building.
4	Area of the place or building in square metres.
5.	Materials of which the roof, side walls, galleryand staircase are made.
6.	Whether the place or building is to be usedduring the day or during the night or both.
7.	Number of connections to be given throughcables.
8.	Period for which the licence is to be in force.

Conditions of LicenceThe licence is granted subject to the provisions of the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Net Work (Regulation) Act, 1984 (Tamil Nadu Act 7 of 1984) and the rules made thereunder. It is also subject to the following conditions. The terms and conditions of the licence, as inserted, may be modified or added to, at any time during the currency of the licence: -

(1)This licence does not exempt the licensee or his servants or agents from taking out any other licence required by or otherwise complying with any other law or rules or by-law made thereunder.

(2)The licensing authority or any subordinate duly authorised by him in that behalf or any police officer deputed to keep order shall, at all times, have free access to the said premises in order to see whether the conditions of the licence are fulfilled.

(3)The licensee shall, in respect of each film in his possession, produce when demanded by any police officer not below the rank of an Inspector or a Tahsildar of the Revenue Department, a letter of consent from the person who is the first owner of the copyright of the cinematograph film under section 17 of the Copyright Act, 1957 (Central Act XIV of 1957) and in case such copyright has been assigned under section 18 of the said Act, from the assignee of such copyright.

(5)No obscene, pornographic scenes shall be exhibited.

(6)Number of connections to be given through cables shall be restricted to [five hundred] [Substituted by G.O. Ms. No.646, Home (Cinema II) department, dated the 6th May 1992.] from the place of operation from where connections are being originated.

(7)Underground cable connections shall be prohibited.

(8)The licence shall be subject to cancellation or suspension for the breach of any of these conditions and restrictions or of the special conditions specified on the reverse.

(9)The licensee shall maintain a list of films shown in the preceding month.Dated this ............. day of.................SealCommissioner of Police/Collector.

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