Section 96A in The Tamil Nadu Cinemas (Regulation) Rules, 1957
96A.
[(1) For renewal of certificate of structural soundness of the building, the licensee shall at least one month prior to the date of expiry of the period specified in the said certificate, make an application to the Executive Engineer, if the age of the building is less than fifty years and to the Superintending Engineer, Planning and Designs Circle, if the age of the building is fifty years and above together with the treasury receipt for the payment of fees prescribed:] [Substituted G.O Ms. No. 1357, Home (Cinema), dated the 8th September 1993.]Provided that in the case of a building which is fifty years and above, for subsequent renewals, the application shall be made to any other Superintending Engineer or Executive Engineer of the concerned territorial circle as may be authorised by the Superintending Engineer, Planning and Designs Circle in this behalf.(2)On receipt of the application referred to in sub-rule (1), the Executive Engineer or the Superintending Engineer, Planning and Designs Circle or any other officer authorised by the latter, as the case may be, shall, after an inspection of the building, renew or refuse to renew the said certificate within a period of one month from the date of receipt of the application, and(3)The provisions of rule 40 relating to the issue of certificate of structural soundness shall apply mutatis mutandis to the renewal of such certificate.(4)[ The proceedings of the Executive Engineer or the Superintending Engineer, Planning and Designs Circle or any other officer authorised by the latter as the case may be, renewing or refusing to renew the said certificate shall be sent to the licensing authority with a copy to the applicant.] [Substituted G.O Ms. No.1357, Home (Cinema), dated the 8th September 1993.]
