Section 115A(8) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(8)If a [travelling cinema] [Substituted by G.O. Ms. No. 2643, Home, dated the 12th November 1987.] building is completely damaged and the shed falls down on account of heavy rain or wind after the grant of a licence in Form "C" the licensing authority may, after giving the licensee an opportunity to show cause against the revocation of the licence, revoke the licence. The licensing authority may grant a fresh licence in Form "C" on an application made with an electrical certificate after satisfying himself that the rules relating to the grant of licence in Form "C" are satisfied.
