Section 35A(4) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(4)The licensing authority shall also cause a notice in Form A2 to be published in the notice board of the Panchayat Union/ Township Committee/Municipal Council/Corporation concerned and in the District Gazette, intimating the fact of receipt of the application, and calling for objections, if any, from the public in regard to noncompliance by the applicant with any of the provisions of the Act or with any of the rules. All objections shall be filed in writing before the licensing authority within 21 days from the date of publication of the last of these notices. Any objection filed after this period shall [* * *] be summarily rejected.]
