Section 36(3) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(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.]
