Section 78 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
78.
The licensee shall give notice in writing to the licensing authority of his intention to add or alter the licensed premises or any portion thereof and such notice shall describe clearly the intended additions or alterations and be accompanied by complete plans, elevations and sections and block plan and specifications of the work proposed to be executed, drawn up in the manner required by rule 37 in Part II. The licensing authority shall, before according sanction to the proposed addition or alteration, follow, as far as may be, the procedure laid down in rule 40 in that Part.
