Section 25 in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
25. Structural boundaries.
(1)For every renewal of certificate of structural soundness of the building, the licensee shall at least one month prior to the date of expiry of the period specified in that certificate of structural soundness, make an application to the Executive Engineer.(2)On receipt of the application referred to in sub-rule (1), the Executive Engineer or an officer deputed by him, shall, after an inspection of the building, issue or refuse to issue such certificate.(3)The provisions of rule relating to the issue of the certificate of structural soundness shall apply mutatis mutandis to the renewal of such certificate.(4)The proceedings of the Executive Engineer issuing or refusing to issue the structural soundness certificate shall be sent to the licensing authority with a copy to the applicant.
