Section 33(8) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
(8)The Commissioner of the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Naitie) Act, 1996 (Tamil Nadu Act 28 of 1996).], the Health Officer, the Engineer and the Electrical Engineer or any officer of the Corporation authorised by them and any Police Officer deputed to keep order while the licensed premises are being used as a place of entertainment or resort shall, at all times, have free access to the said premises to see whether the conditions of the licence are observed. Nothing contained in this condition shall apply to cinema premises.
