Section 133(1) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(1)A person who intends to exhibit portion of any film during a [music] [Inserted by G.O. Ms. No. 1591, Home, dated the 5th June 1980.], dance or drama performance in a place shall apply to the licensing authority in Form "AA". A copy of the application shall be sent to the Chief Electrical Inspector.