Section 100 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
100.
A person who intends to build a [travelling cinema] [This expression was inserted by G. O. Ms. 1992, Home, dated 23rd September 1983.] building shall follow the procedure in rule 35 in Part 11(a). A treasury receipt for payment of fee of [Rs. 500 (Rupees Five hundred only)] [Substituted for 'Rs. 300 (Rupees three hundred only)' by G.O. Ms. No. 1054, Home (Cinema- II), dated the 10th July 2007.] for construction of building and installation of machinery at the rates prescribed by the local authority shall also be sent with the application.
