Section 112 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
112.
(1)For the renewal of the electrical certificate a fee of [Rs. 200 (Rupee two hundred only)] [Substituted by G. O. Ms. No. 1054, Home, dated the 10th July 2007.] shall be paid in advance into the Government treasury and the treasury receipt together with an application for renewal be furnished to the Chief Electrical Inspector, three months before the date of expiry of the period of validity of that certificate.(2)If the treasury receipt is not furnished within the period aforesaid, a penalty of one-third of the fee specified above for a delay of each month or fraction thereof shall also be paid into a Government treasury to the credit of the Government and the treasury receipt relating to the payment of the penalty shall be furnished to the Chief Electrical Inspector along with the treasury receipt relating to the payment of the fee for the inspection.(3)The electrical certificate shall cease to be valid when the. cinema apparatus and the plant of the [travelling cinema] [Substituted by G. O. Ms. No. 2643, Home, dated 12th November 1987.] are shifted to a different theatre or hall.(4)[ (i) The Chief Electrical Inspector or any officer deputed by him inspecting an installation, before the issue of a certificate in Form "D" or before the renewal thereof shall, if he discovers any defects therein, issue written orders to the owner or person in charge for its rectification and prescribe a reasonable time within which such orders shall be carried out.] [Substituted by G. O. Ms. No. 2370, Home, dated the 21st August 1959.](ii)If any further insertion shall, in the opinion of the Chief Electrical Inspector or the Officer deputed by him or the licensing authority have become necessary-(a)owing to the neglect or failure of the owner or person in charge to carry out any written orders issued under clause (i) within the time prescribed by the Chief Electrical Inspector or the Officer deputed by him; or(b)owing to other reasons to be recorded in writing- a fee of [rupees two hundred] [Substituted by G O. Ms. No. 2509, Home, dated the 7th August 1966.] shall be charged for such further inspection and such fee shall be paid by the licensee into Government treasury under the head of account referred to in rule 44(i) of Part II of these rules, within fifteen days form the date of the receipt of a demand from the Chief Electrical Inspector.(5)The Chief Electrical Inspector's certificate in Form "D" shall be valid for a period of one year in the first instance and may be renewed for further periods not exceeding one year each:Provided that where the grant or the renewal of the certificate is for a period of less than one year or renewal is refused it shall be for reasons to be recorded in writing and communicated to the applicant.
