Section 27(2) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
(2)Every application for a licence (other than a licence for a cinema) or for its renewal shall be referred by the Commissioner to the Health Officer, the Engineer and the Electrical Engineer through the Commissioner of the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]. Every application for a cinema or for its renewal shall be referred to the Health Officer only through the Commissioner of the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]. The Executive Engineer, Public Works Department shall certify every year the structural soundness of cinema premises.
