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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(3) in The Orissa Cinemas (Regulation) Rules, 1964

(3)The work shall not be commenced until the consent of the licensing authority has been obtained, and the licensing authority shall not give his consent unless he certifies that the proposed additions or alterations are in accordance with these rules, by an officer of the rank of Executive Engineer or such other officer not below the rank of an Assistant Engineer nominated by him whether such officer belongs to a department of Government or any local body or Corporation.