Section 35(3) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(3)A copy of the application shall also be sent to the Deputy Commissioner of Police, Traffic and Licensing, [Chennai], or the District Superintendent of Police in the mufassal, who shall remit it within one month from the applicant to the licensing authority' with objections, if any, from the date of receipt of application from the traffic point of view.
