Section 3A in The Tamil Nadu Cinemas (Regulation) Act, 1955
3A. [ Disqualification for applying for grant or renewal of licence. [Substituted by the Tamil Nadu Cinemas (Regulation) Amendment Act, 1987 (Tamil Nadu Act 24 of 1987).]
- No person shall be eligible to apply for the grant or renewal of a licence,-(a)if he has been convicted of an offence under-(i)Clause (a), or sub-clause (i) of clause (b) or clause (c) of sub-section (1) of section 14 of the Tamil Nadu Entertainments Tax Act 1939 (Tamil Nadu Act X of 1939);(ii)Sub-clause (i) of clause (a) of sub-section (1) of section 7 of the Cinematograph Act, 1952 (Central Act XXXVII of 1952); or(b)if any of his licence under this Act has been revoked or suspended under clause (a) of sub-section (2) of section 9, unless a period of two years has elapsed since his conviction, or as the case may be, the revocation or suspension of his licence.]
