Section 112(4) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(4)[ (i) The Chief Electrical Inspector or any officer deputed by him inspecting an installation, before the issue of a certificate in Form "D" or before the renewal thereof shall, if he discovers any defects therein, issue written orders to the owner or person in charge for its rectification and prescribe a reasonable time within which such orders shall be carried out.] [Substituted by G. O. Ms. No. 2370, Home, dated the 21st August 1959.](ii)If any further insertion shall, in the opinion of the Chief Electrical Inspector or the Officer deputed by him or the licensing authority have become necessary-(a)owing to the neglect or failure of the owner or person in charge to carry out any written orders issued under clause (i) within the time prescribed by the Chief Electrical Inspector or the Officer deputed by him; or(b)owing to other reasons to be recorded in writing- a fee of [rupees two hundred] [Substituted by G O. Ms. No. 2509, Home, dated the 7th August 1966.] shall be charged for such further inspection and such fee shall be paid by the licensee into Government treasury under the head of account referred to in rule 44(i) of Part II of these rules, within fifteen days form the date of the receipt of a demand from the Chief Electrical Inspector.
