Section 6(2) in The Tamil Nadu Cinemas (Regulation) Act, 1955
(2)[ The Government may, in the interest of the general public in the State of Tamil Nadu who speak mainly Tamil which is the official language of the State, issue directions, from time to time, to any class of licensee or to licensees generally to exhibit Tamil films for a period of not more than 9 months in a year; and where any such directions have been issued, such directions shall be deemed to be additional conditions and restrictions subject to which the licences have been granted.] [Added by Tamil Nadu Cinemas (Regulation) Amendment Act, 1984 (Tamil Nadu Act 12 of 1984).]
