Section 26 in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
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.
