Section 97 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
97.
[(1) If, on an application for the renewal of a licence made under rule 92, the licensing authority does not for any reason before the date of expiry of the licence, either renew and return the licence or refuse to renew the same, he shall grant a temporary permit in Form "E" provided that the Chief Electrical Inspector's certificate and the structural soundness certificate continues to remain valid.] [Substituted by G O. Ms. No. 2290, Home, dated 31st October 1983.] [The issue of such temporary permit shall be considered by the licensing authority on production of a certificate by the applicant from the Commercial Tax Authorities that there is no tax due from the applicant under the Tamil Nadu Entertainment Tax Act, 1939 (Tamil Nadu Act X of 1939) and the Tamil Nadu Local Authorities Finance Act, 1961 (Tamil Nadu Act 52 of 1961):] [Added by G.O Ms. 611, Home (Cinema), dated 24th February 1988.][Provided that it shall be sufficient if a certificate from the Commercial Tax Authority referred to in sub rule (1) is produced once in three month.] [Inserted by G.O. Ms. No. 145, Home (Cinema), dated the 31st January 1997.](2)Such temporary permit shall be subject to the conditions of the licence sought to be renewed, and shall be valid for a period of one month from the date of the grant thereof and may be renewed by the licensing authority for further period of one month at a time:Provided that the temporary permit shall cease to be valid and shall be surrendered to the licensing authority on the applicant receiving the licence duly renewed or on his receiving an order refusing to renew the licence:Provided further that the temporary permit shall be surrendered to the licensing authority on demand made at any time in that behalf.(3)[ A fee of Rs. 200 (Rupees two hundred only) shall be collected for grant of such temporary permit for permanent and semi-permanent cinemas and Rs. 100 (Rupees one hundred only) for travelling cinemas.] [Substituted by G. O. Ms. No. 1054, Home, dated the 10th July 2007.](4)The temporary permit shall during the period of its validity, be deemed to be a licence for the purpose of these rules.Part-VII [Travelling Cinemas] [Substituted by G. O. Ms. No. 2643, Home, dated 12th November 1987.]
