Section 14A in The Tamil Nadu Cinemas (Regulation) Rules, 1957
14A. [ [Rule 14-A was inserted by G.O. Ms. No. 991, Home, dated the 29th July 1998.]
(1)An applicant for the licence or the licensee may apply to the licensing authority' for exemption of any of the provisions of the Act or any provisions of these rules.(2)A fee of [Rs. 7,500 (Rupees seven thousand and five hundred only)] for permanent and semi-permanent theatres and fee of [Rs. 4,000 (Rupees four thousand only)] [Substituted by G O. Ms. No. 1054, Home, dated the 10th July 2007.] for travelling cinemas shall be paid and a Treasury receipt for the amount of the fee shall also be submitted along with the application.(3)On receipt of such application, the licensing authority shall send the report in Form "A" for exemption from any of the provisions of the Act or any of these rules.]Part-I-BProcedure for Approval of Films
