Section 134 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
134.
(1)The licensing authority may grant a licence in Form "K" within a week from the date of receipt of the certificate referred to in sub-rule (2) of rule 133 or within two weeks from the date of receipt of the application:Provided that if the licensing authority decides to grant a licence deeming that the certificate referred to in sub-rule (2) of rule 131 has been issued as per the proviso to sub-rule (4) of the said rule, he shall do so, subject to the condition that it is liable to be revoked without notice, if the Chief Electrical Inspector or the officer deputed by him sends an unsatisfactory report as to the desirability of granting the certificate.(2)No fee shall be levied for the grant of licence, where no admission fee is charged for the performance. Otherwise a fee of rupees five shall be levied for grant of the licence.Form A(See Rule 35 - Part II)Application
