Section 76 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
76.
(1)No addition to, or alternation of, any part of the electrical installation within the cabin or auditorium or of the arc or projector in the cabin shall be made without the prior sanction of the licensing authority being obtained therefor. The licensee shall notify in writing his intention to make such addition or alteration simultaneously to the licensing authority and to the Chief Electrical Inspector. The licensing authority shall not accord his sanction for the addition or alteration unless the Chief Electrical Inspector or the officer deputed by him certifies that the alteration or addition fulfils the requirements of these rules.(2)For addition to, or alteration of, any part of electrical installation outside the cabin or auditorium in the premises of cinema theatres, the licensee shall notify in writing his intention to make such addition or alteration to the Chief Electrical Inspector to Government or an officer designated by him along with schematic layout showing the existing installations and proposed additions or alterations duly signed by the contractor/ supervisor who is executing the work. The Chief Electrical Inspector to Government or an officer designated by him shall-arrange to inspect the premises and communicate his approval within 15 days from the date of receipt of the notice. If the approval of the Chief Electrical Inspector to Government or the officer designated by him is not received within the said period of 15 days, the licensee may proceed with the work.(3)Any temporary changes necessitated by sudden break downs should be reported simultaneously to the licensing authority and to the Chief Electrical Inspector by wire immediately and in writing within 24 hours.
