Section 10 in The Tamil Nadu Cinemas (Regulation) Act, 1955
10. Power to make rules.
(1)The Government may [* * *] [Omitted by Tamil Nadu Cinemas (Regulation) Second Amendment Act, 1987 (Tamil Nadu Act 48 of 1987).] make rules to carry out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the terms, conditions and restrictions, subject to which licence may be granted under this Act and the fees to be paid in respect of such licence;(b)the regulation of cinematograph exhibitions for securing the public safety;(c)the time within which and the conditions subject to which an appeal under sub-section (7) of section 5 may be preferred, and the fees to be paid in respect of such appeal;(d)the procedure for approval of films for the purposes of section 6;(e)[ the procedure to be followed by persons submitting applications [for transfer or assignment of licence under sub-section (6-A) of section 5 or] [Section 4 of the Tamil Nadu Cinemas (Regulation) Amendment Act, 1956 (Tamil Nadu Act XXI of 1956), which came into force on the 30th January 1957.] for permission under section 5-A;](f)the documents and plans to be submitted together with such applications, and the fees to be paid on such applications;(g)the matters to be taken into consideration by the licensing authority before approving site for the construction of the building, or the plans for the construction or re-construction of the building or the installation of machinery;(h)the terms, conditions and restrictions subject to which the licensing authority may accord approval in respect of the matters referred to in clause (g);(i)the action to be taken in cases of contravention of the terms, conditions and restrictions subject to which such approval was accorded;(j)the procedure to be followed by the licensing authority before granting or refusing permission under section 5-A and any other matter incidental thereto;(k)[ the time within which and the condition subject to which an appeal under section 9-A or a revision under section 9-B may be preferred and the fees to be paid in respect of such appeal or revision, as the case may be;] [[Substituted by section 4 of the Tamil Nadu Cinemas (Regulation) Amendment Act, 1979 (Tamil Nadu Act 50 of 1979), which was deemed to have come into force on the 22nd August, 1979, for the following clause, which was added by section 6 of the Tamil Nadu Cinemas (Regulation) Amendment Act, 1961 (Tamil Nadu Act 6 of 1961).'(k) the time within which and the conditions subject to which an appeal under section 9-A may be preferred and the fees to be paid in respect of such appeal.']](l)[ The fee to be collected by the licensees, for parking vehicle in the premises of cinema theatre.] [Added by Tamil Nadu Cinemas (Regulation) Amendment Act, 1998 (Tamil Nadu Act 3 of 1998).](3)[ (a) All rules made under this Act shall be published in the Tamil Nadu Government Gazette and, unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.(b)Every rule made under this Act shall, as soon as possible, after it is made, be placed or. the table of the Legislative Assembly and if, before the expiry of the session in which it is so placed or the next session, the Assembly makes any modification in any such rule or the Assembly decides that the rule should not be made, the rule shall thereafter have effect only in such modified from or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]
