Section 35A in The Tamil Nadu Cinemas (Regulation) Rules, 1957
35A. [ [Substituted by G.O. Ms. No. 281, Home, dated the 7th February 1981.]
(1)On receipt of the application, the licensing authority shall scrutinise it to see whether, it furnishes all the necessary information.(2)If, on such scrutiny, the licensing authority considers that any of the rule is not satisfied, he may, after giving an opportunity to the applicant of being heard, reject the application.(3)If the application is complete in all respects prima facie and it is found to comply with all the relevant rules, the licensing authority shall, pending processing of the case, ask the applicant to exhibit a notice in Form Al on the board, of atleast 1.20 metres x 0.90 metre in size, on the proposed site in such a position that it can be plainly seen from the public through fare upon which the site of the proposed cinema abuts. The notice shall be written in bold and clearly, legible letters in Tamil and it shall be maintained on the site until the matter is finally decided by the licensing authority.(4)The licensing authority shall also cause a notice in Form A2 to be published in the notice board of the Panchayat Union/ Township Committee/Municipal Council/Corporation concerned and in the District Gazette, intimating the fact of receipt of the application, and calling for objections, if any, from the public in regard to noncompliance by the applicant with any of the provisions of the Act or with any of the rules. All objections shall be filed in writing before the licensing authority within 21 days from the date of publication of the last of these notices. Any objection filed after this period shall [* * *] be summarily rejected.]
