Section 12(4) in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
(4)A copy of the application shall also be sent in the case of the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], to the Deputy Commissioner of Police (Traffic), [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and elsewhere to the Superintendent of Police concerned who shall remit it to the licensing authority with objections, if any, from the traffic point of view.
