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State of Tamilnadu - Section

Section 57 in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984

57. Provision for fire-extinguishers.

(1)In the place of exhibition, sufficient number of portable fire-extinguishers of soda acid type and of the ten litre size shall be installed at an adequate height from the ground to the satisfaction of the licensing authority. A record regarding the maintenance of portable extinguishers shall be maintained.
(2)The licensee shall -
(i)once in every three months empty the container of each portable fire-extinguisher provided in the licensed premises, clean its nozzles and working parts, stir the liquids in it and top it up, immediately record the date of having done so on a slip of paper and paste the same on the outside of such container.
(ii)once in every year discharge each portable fire-extinguisher provided in the licensed premises and re-charge it and' immediately record the date of such re-charge in durable paint on the external surface of container of the fire-extinguisher.
(3)Sufficient number of buckets with water shall be provided in the licensed promises. Buckets shall be painted in red with the word "FIRE" printed on them in large block letters in local vernacular.Form AApplication For No Objection Certificate[See rule 12(1)]
1. Full name of the applicant.  
2. Address of theapplicant.Village........Taluk........District........  
3. Give details of your status.  
4. (i) Have you been regularly paying taxes andother dues payable by you to the State Government ?  
  (ii) Are you in arrears in respect of any suchtax or dues ?  
  (iii) If so, is the matter under appeal orotherwise under consideration of the authorities ?  
5. Have you any previous experience in the line ofexhibiting of film on Television Screen through Video CassetteRecorder ? If so, give full details.  
6. Do you possess now orhave you ever possessed before any place licensed under the[Act] [Substituted by G. O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.]?If so, give full details of the places and theperiods.  
7. Have you ever been convicted of an offence underclause (a) or clause (c) of section 14 of the Tamil NaduEntertainments Tax Act, 1939 (Tamil Nadu Act X of 1939) ? If so,give full details.  
8. Have you ever been allowed to compound any suchoffence under the Tamil Nadu Entertainments Tax Act ? If so, givefull details.  
9. Details of the site for which you require thelicence, survey number or numbers, village, taluk and district.  
10. Have you included all the survey numbers whichare required for a direct access to the public road ?  
11. Do you own the site ? If so, attach documentsrelating to ownership along with true copies.  
12. Have you taken the site on lease ? If so, attachthe lease deed with a true and also copies of the records toprove ownership of lessor.  
13. Have you attached a site plan draw to scale ofnot less than 1 cm. to 15 metres covering an area upto 200 metresfrom the boundaries of proposed site showing -  
  (1) the position of the proposed premises inrelation to any adjacent premises and to the public through fareupon which the site on such premises abuts;  
  (2) thatched sheds, if any, in theneighbourhood; and  
  (3) nearby schools, etc., temples, etc.,exhibition of film on Television Screen through Video CassetteRecorder ?  
14. (i) Is the site suitable for exhibition of filmon Television Screen through Video Cassette Recorder ?  
  (ii) To your knowledge, has it ever beenlicensed before ? If so, give details.  
15. Give the names, places and distance by publicroad of the proposed site to the nearest place of exhibition.  
  (1) Exhibition of film on Television Screenthrough Video Cassette Reorder.  
  (2) School or College, etc.  
  (3) Hospital.  
  (4) Temple or other religious institutions.  
16. Is your exhibition of film in Television Screenthrough Video Cassette Recorder likely to serve the needs of anyparticular locality, if so, how?  
17. What are the other places licensed forexhibition of film in Television Screen through Video CassetteRecorder in the locality say for around 8 kilometres from thesite ?  
18. What is the approximate population of thelocality say for around 8 kilometres from the site ?  
19. Considering the number of places alreadylicensed in the locality is there any need for another exhibitionof film on Television Screen through Video Cassette Recorder ?  
Date:Signature.Certified that all the above particulars are true to the best of my knowledge and belief.Signature.Form BNotice Calling For Objections[See rule 13 (3)]Whereas Thiru ........ son of ......... aged ......... residing at (address) ........... has applied to me on..........for the grant of a no objection certificate to exhibit film on Television Screen through Video Cassette Recorder at a site measuring about...........(areas) and bearing Survey number .......... of village, ............ taluk,..............district, belonging to him and in his possession belonging to..............and taken by him on lease for a period of.......years from........Notice is hereby given that any person having any objection to the grant of a no objection certificate as aforesaid on the grounds of non-compliance by the applicant with any of the provisions of the [Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984 (Tamil Nadu Act 7 of 1984)] [Substituted by G. O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.] or with any of the rules made thereunder should file his objection in writing with the licensing authority within 15 days of the publication of this notice.Any objection filed after this period shall be liable to be summarily rejected.
Place:   (Signed)
Date:   Designation.
    Licensing Authority.
Note. - Where more than one person is the applicant, full details of all the applicants may be given and the form may be suitably altered.Form CNo Objection Certificate[See section 14(1)]Under rule 13 in Part II of the [Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorder and Cable Television Network (Regulation) Rules, 1984] [Substituted by G. O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.], the Collector of .......... /Commissioner of Police, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] hereby grants the certificate that there is no objection to Thiru..........son of ......... resident of .......... village, ............ taluk, ........ district exhibiting film on Television Screen through Video Cassette Recorder in the land belonging to Thiru........The site where the exhibition of film is to be located is specified below:(Please give here the description of the site as in Form A)The no objection certificate is valid for a period of one year from the date hereof and if within the period the proposed exhibition is not put up, a fresh no objection certificate should be applied for.The no objection certificate is also subject to the following special conditions: -................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................Dated ......... this ......... day of 20...................SealCollector of /Commissioner of Police, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].Note. - The no objection certificate shall cover not only the survey number or survey numbers of the plot or plots on which the exhibition is proposed to be located, but also the survey number or survey numbers of the plot or plots which is proposed to be used as access.[form D] [Form 'D' was substituted by G. O. Ms. No. 801, Home (Cinema-II) Department, dated the 14th July 1993.][See rule 17(2)]Government of Tamil Nadu Electricity Department Office of the Chief Electrical Inspector, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].Certificate No ....... dated. ...............Certificate of The Electric Installation:Fire-Fighting Appliances and Fire Precautionary MeasuresUnder rule 17 in Part IV of the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorder and Cable Television Network (Regulation) Rules, 1984, I certify that the electrical installation of the place of exhibition known as.....................which Thiru .............. is the managing proprietor and Thiru ............ is the person-in-charge at ............ on is in order.