Section 133 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
133.
(1)A person who intends to exhibit portion of any film during a [music] [Inserted by G.O. Ms. No. 1591, Home, dated the 5th June 1980.], dance or drama performance in a place shall apply to the licensing authority in Form "AA". A copy of the application shall be sent to the Chief Electrical Inspector.(2)The cinematograph equipment shall be initially inspected by the Chief Electrical Inspector or an officer deputed by him who shall issue a certificate in Form 'D' which shall cease to be valid when the cinema apparatus is shifted to a location or premises different from the one for which the certificate was issued.(3)For every inspection under the rules of this Part a fee of rupees thirty shall be paid in advance by the applicant into a Government treasury to the credit of the Government and the treasury receipt furnished to the Chief Electrical Inspector.(4)The certificate referred to in sub-rule (2) shall be sent to the licensing authority within a period of one week from the date of receipt of the application:Provided that if the certificate referred to above is not furnished in time, it shall be deemed to have been so issued subject, however, to the provisions contained in the proviso to sub-rule (1) of rule 134.
