Section 20 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
20. Considering the number of places already licensed in the locality is there any need for another cinema.
Date:Signature:Certified that all the above particulars are true to the best of my knowledge and belief.Signature.[Form A-I] [Forms A-1 and A-2 were inserted by G. O. Ms. No. 281, Home dated the 7th January 1981.]Notice under rule 35-A(3) of the Tamil Nadu Cinemas (Regulation) Rules, 1957I, ........, son of ............, aged residing at ................ (address) have applied to the licensing authority on for the grant of no objection certificate to locate a permanent/ Semi-permanent/ [travelling cinema] [Substituted by G.O. Ms. No. 2643, Home, dated the 12th November 1987.] at this site measuring about .......... (area) and bearing Survey Number measuring of Village Taluk .......................District ......... belonging to myself/ and in my possession/ belonging to ........... and .................... taken by me on lease for a period of years from ............(The inapplicable portions shall be struck out.)Note: Where more than one person is the applicant, the full details of all the applicants may be given.[Form A-2] [Forms A-1 and A-2 were inserted by G.O. Ms.No. 281, Home, dated the 7th January 1981.]Notice under rule 35-a(4) of the Tamil Nadu Cinemas (Regulation) Rules, 1957Whereas Thiru ............ son of ........... aged.............. residing at .............. (address) has applied to me on for the grant of a no objection certificate to locate a permanent/ semipermanent/ [Travelling Cinema] [Substituted by G.O. Ms. No. 2643, Home, dated the 12th November 1987.] at a site measuring about ............. (area) 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 Cinemas (Regulation) Act, 1955 (Tamil Nadu Act IX of 1955) 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:Date:Signed........Designation.Licensing AuthorityNote: Where more than one person is the applicant, full det, applicants may be given and the form may be suitably altered.[Form AA] [Inserted G. O. Ms. No. 1591, Home, dated the 5th June 1980.](See rule 133 in Part X)Application
