Section 44 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
44.
[(1) For the inspection of the enclosure, cinema apparatus and plant, electric installation, fire fighting and precautionary measures, when first erected, a fee of [Rs. 2,500 (Rupees two thousand and five hundred only)] [First para of rule 44 substituted by No. SRO A-158/84.] shall be paid in advance by the applicant for the electrical certificate for a period of three years into a Government treasury to the credit of the Government under the appropriate head of account.]For the inspection of the building by the [Public Works Department Authority Concerned] [Substituted G.O. Ms. No. 1357, Cinema, dated the 8th September 1993.] in connection with the issue of a certificate regarding its structural soundness, a fee of rupees one hundred and twenty-five shall be paid in advance by the applicant for the grant of a licence, into a Government treasury to the credit of the Government under the head "XXXVII-Public Works Revenue-Miscellaneous other receipts Fees for the issue of certificate of structural soundness of cinemas". For every inspection of permanent cinema building licensed under the Act in connection with the issue of a certificate regarding its structural soundness once in three years, a similar fee of rupees one hundred and twenty-five shall be paid by the licensee into a Government treasury under the head of account specified above.[* * *] [Omitted G O. Ms. No. 44, Home, dated 7 January 1991.](2)A duplicate of the Chief Electrical Inspector's certificate may be granted by the Chief Electrical Inspector on payment of a fee of Rs. 25, provided that the application is submitted through the licensing authority.
