Section 41 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
41.
After obtaining the certificates referred to in rule 40, the applicant shall submit his application for licence in writing to the licensing authority. The application shall be accompanied by-(1)the certificates issued by the Substituted by G.O. Ms. No. 1357, Cinema, dated the 8th September 1993.[Public Works Department Authority concerned] and Electrical Inspector;(2)a declaration by the applicant to the effect that he has completed all arrangements for obtaining films approved by the State Government under section 6 of the Act and films certified by the Central Government with the previous approval of the Central Film Advisory Board for exhibition at each performance together with a statement from the suppliers confirming that such arrangements have been made;(3)a treasury receipt for the payment of fees for licence at the rates prescribed in rule 43, and(4)[ evidence of having insured the audience with an insured company against the insurers liability for payment of compensation to the victims of fire or other accidents inside the auditorium; and] [Substituted by G.O. Ms. No. 1811, dated the 4th December 1995.](5)[ a certified copy of the registered deed authorising the applicant to act as a Managing Partner or Managing Trustee, in case the cinema theatre is run by a partnership firm or a trust, as the case may be.] [Added G.O. Ms. No. 1045, Home, dated the 9th July 1993.]
