Section 33 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
33.
[The Director of Information and Public Relations] [Substituted by G. O. Ms. No. 903, Home dated the 25th March, 1980.] shall maintain a register in which the following particulars shall be entered, namely:-(a)the name of every film examined;(b)the name of the person applying for approval;(c)the name of the person or company producing and releasing the film;(d)the name of the country in which the film was originally produced;(e)the date of examination;(f)the length of the film in [metres] [Substituted by G. O. Ms. No. 3999, Home, dated the 23rd November 1962.], the number of reels and the length of each reel in [metres] [Substituted by G. O. Ms. No. 3999, Home, dated the 23rd November 1962.];(g)remarks of the [Director of Information and Public Relations] [Substituted by G. O. Ms. No. 903, Home dated the 25th March, 1980.] on such examination; and(h)the number and date of the notification published in the Gazette conveying approval of the Government.
