Section 19 in The Meghalaya Cinemas (Regulation) Rules
19. Inspections.
(1)The competent officers of the PWD, the Electricity Department and the Public Health Department having jurisdiction in the area shall make necessary inspection once a year in the month of December of the premises and the building in their respective spare or duty for the purpose of giving the prescribed certificates.Deleted vide Notification No. GA-196/79/5, dated 24th March 1980.(2)Defects revealed by such inspections shall be brought to the notice of the applicant or licence and of the Licensing Authority which may refuse to grant or renew the licence unless and until they are remedied to its satisfaction.(3)Fees of Rs. 50, Rs. 25 and Rs. 20 shall be payable respectively for each of the prescribed certificates by the Department of Electricity, Public Health and Public Works. A duplicate copy of these certificates may be granted on payment of a fee of Rs. 2.
