Section 12 in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
12. No objection certificate.
(1)Every person who intends to apply for permission under section 7, shall make an application to the licensing authority in Form A for no objection certificate. The application in Form A shall be accompanied by a plan of the proposed site drawn to scale and shall clearly indicate the surrounding roads and the buildings which exist up to a distance of 200 metres of the proposed site, schools, hospitals, temples, mosques, churches or other places of public worship being clearly indicated.(2)A fee of [Rs. 1,000 (rupees one thousand only)] [Substituted by G. O. Ms. No. 1682, Home (Cinema - B) Department, dated the 11th November 1991.] shall be paid in respect of each application and a treasury receipt for the amount of the fee shall also be submitted along with the application under sub-rule (1).[If the application is not filed after the fees has been remitted into the treasury, the entire fee so remitted may be refunded to the applicant. The application for such refund shall, however, be made by the applicant within one month from the date of remittance.] [This paragraph was added by G. O. Ms. No. 1649, Home (Cinema-ll) Department, dated the 8th November 1993.](3)A copy of the application in Form A referred to in sub-rule (1) shall be sent to the local authority concerned, which shall forward it to the licensing authority, together with a copy of its resolution recording its objections, if any, to the site and to the installation of the machinery equipment.(4)A copy of the application shall also be sent in the case of the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], to the Deputy Commissioner of Police (Traffic), [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and elsewhere to the Superintendent of Police concerned who shall remit it to the licensing authority with objections, if any, from the traffic point of view.
