Section 76(1) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(1)No addition to, or alternation of, any part of the electrical installation within the cabin or auditorium or of the arc or projector in the cabin shall be made without the prior sanction of the licensing authority being obtained therefor. The licensee shall notify in writing his intention to make such addition or alteration simultaneously to the licensing authority and to the Chief Electrical Inspector. The licensing authority shall not accord his sanction for the addition or alteration unless the Chief Electrical Inspector or the officer deputed by him certifies that the alteration or addition fulfils the requirements of these rules.
