Section 115A(6) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(6)The licensing authority shall, in deciding whether to grant or refuse a fresh no objection certificate, have regard to the following matters, in addition to those specified in section 5(1) of the Act:-(i)Whether the site is vulnerable to fire accident or not; and(ii)Whether it would be in the public interest to allow a cinema to run on the same site by the same applicant.
