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State of Tamilnadu - Section

Section 117 in The Tamil Nadu Cinemas (Regulation) Rules, 1957

117.

The electrical equipment shall be initially inspected by the Chief Electrical Inspector or an officer deputed by him who shall send a report to the licensing authority within a period not exceeding one month from the date of receipt of application. A fee of rupees twenty-five shall be paid into a Government treasury to the credit of the Government and the treasury receipt furnished to the Chief Electrical Inspector. But, 35 mm projector installations, which show feature films and admit the general public, shall be inspected once in every year and their electrical certificates renewed.