Section 19 in The Assam Cinemas (Regulation) Rules, 1960
19. Inspections.
(1)The competent officers of tire P.W.D., the Electricity Department and the Public Health Department having jurisdiction in the area shall make necessary inspections of the premises and the building in their respective spare of duty for the purpose of giving the prescribed certificates.(2)Defects revealed by such inspections shall be brought to the notice of the applicant of licence and of the Licensing Authority which may refuse to grant or renew the licence unless and until they are remedied to its satisfaction.(3)Fees of Rs. 50, Rs. 25 and Rs. 20 shall be payable respectively for each of the prescribed certificates by the Departments of Electricity, Public Health and Public Works. A duplicate copy of these certificates may be granted on payment of a fee of Rs. 2.
