Section 36 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
36.
[(1) After consideration of the application with reference to the matters specified in section 5(1) of the Act, and the objections of the local authority or the Police, the licensing authority shall grant a no objection certificate in Form 'B' or may refuse to grant it, within [6 months] [Substituted by Notification No. SRO A-281/82.] from the date of receipt of the application from the applicant. A copy of the order shall be communicated to the applicant and to the persons, if any, who have filed objections, before the licensing authority. If no order is passed by the licensing authority within the period of [6 months] [Substituted by G.O. Ms. No. 1428, Home, dated the 29th June 1984.Substituted by G.O. Ms. No. 1428,Home, dated the 29th June 1984.], it shall be deemed that the a no objection certificate.][The licensing authority shall inform the applicant within two months, from the date of receipt of the application for a no objection certificate that his application is under consideration.] [Added by G.O. Ms. No. 1428, dated the 29th June 1984.](2)[ The grant of no objection certificate is necessary for the construction of a new cinema house and also for converting any building into a cinema house.] [Substituted by G.O. Ms. No. 3263, Home, dated the 26th November 1970.](3)The no objection certificate so issued by the licensing authority shall be valid for a period of three years. If within this period, the proposed cinema is not put up, a fresh no objection certificate should be applied for:[Provided that the Government in genuine cases and for reasons to recorded in writing may extend the period of validity of the No objection certificate or relax the conditions already imposed in the said certificate on receipt of an application for the same from the applicant a fee of [Rs. 500 (Rupees five hundred only)] [Substituted by G.O. Ms. No. 1861, dated the 11th December 1995.] shall be paid in respect of each application and a treasury receipt of the fee shall be submitted along with the application.][The licensing authority shall send the report in Form 'L' for extension of validity of no objection certificate or for relaxation of the condition already imposed in the no objection certificate and in Form M for exemption from the Tamil Nadu Cinemas (Regulation) Rules 1957.] [Substituted by G.O. Ms. No. 2927, Home, dated the 3rd December 1985.][Explanation. [Inserted by G.O. Ms. No. 3198, dated the 27th December 1987.] - for the purpose of this sub-rule durations covered by stay orders of the Commissioner Land Administration or of the High Court reckoned from the date of passing the order of stay to the date of pronouncement of the final order vacating the stay should be excluded in calculating the period of validity of the no objection certificate.](4)[ Any person aggrieved by the orders of the licensing authority granting or refusing to grant a no objection certificate, may appeal to the Commissioner Land Administration. The rules in Part III shall apply to such appeals.] [Inserted by G.O. Ms. No. 451, Home, dated the 24th February 1986.]Part-II(B)Approval of Plan of Building
