Section 7 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
7.
The licensee shall comply with such of the provisions of the [Indian Electricity Act, 1910] [This Act has been repealed and re-enacted as the Electricity Act, 2003 (Central Act 36 of 2003).], and of the rules made thereunder as are applicable to the premises. In cases where the notice referred to in section 30 of the said Act has to be given to the District Collector or the Commissioner of Police, no licence shall be granted until such notice has been given and the licensing authority has informed the [Electrical Inspector] [Substituted by G.O. No 1309, Home, dated the 31st August 1995.] or the decision to issue the licence.
