Section 110(3) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(3)[ Every application for the grant of renewal of licence shall be accompanied by-(i)a treasury receipt for payment of fees at prescribed rates; and(ii)an evidence of having insured the cinema building, machinery, etc., against Ere hazards and evidence of having insured the audience with an insurance company against the insurance liability for payment of compensation to the victims oi tire or other accident inside the auditorium.]
