Section 109(2) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(2)After the period of [five years] [Substituted by G. O. Ms. No. 773, Home, dated the 5th May 1975.] exhibition as contemplated in sub-rule (1) there shall be a minimum interval of three months before the same site is again licensed:[Provided that the same applicant who proposes to run a [travelling cinema] [Substituted by G. O. Ms. No. 200, Home, dated the 29th January 1981.] again for the subsequent term in the same site, shall produce the necessary certificates required under rule 107, along with the application for the licence.]
