Section 109 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
109.
(1)No [travelling cinema] [Substituted by G. O. Ms. No. 2643, Home, dated 5th May 1975.] shall be licensed to exhibit shows in any place for a period longer than five years, subject to the condition that the certificates regarding structural soundness, electrical installation and use of non-inflammable materials are produced every year.(1-A) The licence shall be granted initially for one year and it may be renewed for further periods not exceeding one year each, subject, however, to the total period of [five years] [Substituted by G. O. Ms. No. 773, Home, dated 5th May 1975.] prescribed in sub-rule (1) if after inspection as contemplated in rule 113, the licensing authority is satisfied that the site and the building continue to confirm to the relevant rules and the building is structurally sound:Provided that if the licence is granted or renewed for a period of less than one year or if renewal is refused, it shall be for reasons to be recorded in writing and communicated to the applicant.(2)After the period of [five years] [Substituted by G. O. Ms. No. 773, Home, dated the 5th May 1975.] exhibition as contemplated in sub-rule (1) there shall be a minimum interval of three months before the same site is again licensed:[Provided that the same applicant who proposes to run a [travelling cinema] [Substituted by G. O. Ms. No. 200, Home, dated the 29th January 1981.] again for the subsequent term in the same site, shall produce the necessary certificates required under rule 107, along with the application for the licence.](3)Where the licensing authority is satisfied that any break/breaks in the period for which the licence was granted is/are not due to the fault of the licensee, such break/breaks may be excluded for the purpose of computing the said period of [five years] [Substituted by C. O. Ms. No. 773, Home, dated the 5th May 1975.].
