Section 79 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
79.
(1)The Chief Electrical Inspector or any officer deputed by him, inspecting an installation under rule 44 in Part II or under rule 94 in Part VI shall, if he discovers any defect therein, issue written orders to the owner or person in charge for their rectification and prescribe reasonable time within which such orders should be carried out.(2)If any further inspection shall in the opinion of the Chief Electrical Inspector or the officer deputed by him or the licensing authority have become necessary-(i)owing to the neglect or failure of the owner or person in charge to carry out any written orders issued under sub-rule (1), within the time prescribed by the Chief Electrical Inspector or the officer deputed by him; or(ii)owing to the other reasons to be recorded in writing a fee of rupees [four hundred] [Substituted by G. O. Ms. No. 934, Home, dated 28th June 1993.] shall be charged for such further inspection and such fee shall be paid by the licensee [into a Government treasury under the head of account referred to in rule 44(1) in Part II of these rules within 15 days from the date of the receipt of a demand from the Chief Electrical Inspector] [Substituted by G. O. Ms. No. 934, Home, dated 28th June 1993.].
