Section 106(1) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(1)After consideration of the application made under rule 100, with reference to the matters specified in section 5(1) of the Act, and the objections of the local authority or the police, the licensing authority shall grant a no objection certificate in Form "B" or may refuse to grant it within one month after the receipt of the remarks of the local authority and the police or within fifteen days of the receipt of a further report where such a report has to be obtained. A copy of the order shall be communicated to the applicant and of the persons, if any, who have filed objections before the licensing authority.(1-A) The grant of no objection certificate is necessary for the construction of a new [travelling cinema] building.
