Section 109(3) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(3)Where the licensing authority is satisfied that any break/breaks in the period for which the licence was granted is/are not due to the fault of the licensee, such break/breaks may be excluded for the purpose of computing the said period of [five years] [Substituted by C. O. Ms. No. 773, Home, dated the 5th May 1975.].
