Section 100(3) in The M.P. Cinemas (Regulation) Rules, 1972
(3)A certificate from an authorised architect or a qualified engineer and countersigned by the Executive Engineer/Sub- Divisional Officer concerned to the effect that the construction of the cinema is sound and in accordance with the requirements laid down in Chapter III and that all directions given or conditions specified by the Executive Engineer/Sub-Divisional Officer concerned have been complied with and that precautions against fire have been taken as laid down in Chapter V.
