Section 32 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
32.
If any film is altered by excision, addition or otherwise, after it has been approved by the Government, it shall cease to be an approved film unless it has been re-examined by the [Director of Information and Public Relations] [Substituted by G. O. Ms. No. 903, Home dated the 25th March, 1980.] and approved by the Government in accordance with these rules. The fee for such re-examination shall be the same as that laid down in rule 30 for the examination of films.
