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State of Tamilnadu - Section

Section 9 in The Tamil Nadu Cinemas (Regulation) Rules, 1957

9.

The licence and the plan and description attached thereto shall be produced on demand by any police officer not below the rank of a Sub-Inspector or by the licensing authority or by the Chief Electrical Inspector [* * *] [Omitted by G O. Ms. 1357, Home, the 8th September 1993.] or by any persons authorised by them in this behalf [or by the Public Works Department Authority concerned.] [Added by G.O. Ms. No.1357, Home, dated the 8th September 1993.]