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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(1)(i) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(i)[ complete plan, elevation and section in quadruplicate of the premises and of all erections or buildings thereon drawn correctly to a scale of (one centimetre to a hundred centimetre-1:100) and showing the position of electrical machinery and cinema apparatus prepared by an Engineer holding BE degree in Civil Engineering of Anna University or Annamalai University or any other Universities recognised as its equivalent by the All India Council of Technical Education, New Delhi or by an Architect, holding the recognised qualification as defined in clause (d) of section 2 of the Architects Act, 1972 (Central Act 20 of 1972) and registered as an architect under the provision of the said Act or by a holder of a diploma in Civil Engineering with an experience for a period of not less than ten years in building construction: [Substituted by G.O. Ms. No. 318, Home (Cinema), dated the 23rd April 2008.]