Section 40(5) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(5)The applicant, if aggrieved by an order of the Executive Engineer refusing to grant a structural soundness certificate, shall have the right to refer the matter to the [next higher authority concerned of the said department] [Substituted by G.O. Ms. No. 1357, Cinema, dated the 8th September 1993.] concerned whose technical opinion thereon shall be final.
