Section 17 in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
17. Electrical and structural soundness certificates.
(1)On commencement of construction, the applicant shall notify the Executive Engineer to enable him to issue the certificate of structural soundness under sub-rule (4).(2)On completion of the building according to the approved plan, the applicant shall obtain-(i)a certificate in Form D from the Chief Electrical Inspector;(ii)a certificate from the Executive Engineer.(3)The Chief Electrical Inspector's Certificate in Form D shall be valid for a period of three years:Provided that, for reasons to be recorded in writing, the officer granting the certificate may reduce the period of validity of the certificate to any shorter period.(4)The Executive Engineer's certificate regarding structural soundness of the building shall be valid for a period of three years:Provided that, for the reasons to be recorded in writing, the officer granting the certificate, may refuse to issue such certificate or grant the certificate for a shorter period, with certain conditions.(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 Superintending Engineer concerned whose technical opinion thereon shall be final.
