Section 107 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
107.
On completion of building according to the approved plan, the applicant shall submit his application for licence to the licensing authority. The application shall be accompanied by-(i)a certificate from the Chief Electrical Inspector and a declaration prescribed in rules 40(2) (i) and 41(2), respectively, in Part II;(ii)a treasury receipt for the payment of fees for licence at the rate prescribed in rule 110; and(iii)[ a evidence of having insured the cinema building, etc., against fire hazards, and an evidence of having insured the audience with an insured company against the insurers liability for payment of compensation to the victims of fire or other accidents inside the auditorium.] [Substituted by G. O. Ms. No. 1811, dated 4th December 1995.]
