Section 112(5) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(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.