31. Inspection of travelling cinemas by Electric Inspector.
- (i) No licence shall be granted to travelling cinema till the Electric Inspector to Government has, after inspection, certified that the equipment is mechanically safe and is provided with adequate safety appartus:Provided that if the Electric Inspector if unable so to certify before the date on which it is proposed to exhibit the films, the Licensing Authority may, after satisfying himself that the inspection fee has been deposited, that the licensee has furnished a copy of his tour programme and that the provisions of Rules 31 and 32 have been complied with, grant a provisional licence. The tour programme shall forthwith be sent by the applicant to the Electric Inspector to Government and shall arrange to carry out his inspection as soon as possible thereafter(ii)All travelling cinemas whose stay in the district is likely to extend beyond one month, shall have their installations inspected by the Electric Inspector to Government.(iii)The fees, as may be prescribed through notification by the State Government from time to time, shall be levied and credited to the State Government for every initial inspection by the Electric Inspector to Government and also for every subsequent inspection rendered necessary by the detection of defects at a previous inspection which in the opinion of the Electric Inspector make the installation unsafe.
