Section 9 in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
9. Electrical and structural soundness certificates.
(a)The applicant shall notify the Executive (R & B) while starting the construction and on completion of the building, shall obtain a certificate of structural soundness of the building from the Executive Engineer (R & B) which shall be valid for 3 years. The certificate shall be issued in Form-'c'. The Executive Engineer may grant the certificate for any lesser period for reason to be recorded in writing.(b)On completion of electrical Installation in the building, the applicant shall obtain a certificate of electrical wiring of the building in Form 'D' from the Chief Electrical Inspector to Government and Fire safety certificates from Director General of Fire Services or an Officer deputed by him.(c)In case of Executive Engineer (R & B) refuses to issue the certificate of Structural soundness of the building for the reasons recorded in writing the applicant shall have the right to refer the matter to the Superintending Engineer concerned whose technical opinion thereon shall be final.
