Section 40(4) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(4)[ The Executive Engineer' shall issue a certificate of structural soundness of the building in Form 'N' along with a report in Form 'O' which shall be valid for a period of three years:] [Substituted by G.O. Ms. No.1364, Cinema, dated the 3rd August 1992.][Provided that in the case of a building which is more than twenty years old, the certificate of structural soundness shall be valid for a period of one year only:] [Inserted by G.O.Ms. No. 1730, Home (Cinema II), dated 2nd December 1993.]Provided [further] [Substituted by G. O. Ms. No. 1730, Home (Cinema 11), dated 2nd December 1993.] that, for reasons to be recorded in writing, the officer granting the certificate may refuse to issue such certificate.Explanation. - For the purpose of issuing a certificate under this rule, the Executive Engineer shall have power to make an inspection of the building including the right to probe any portion of the structure and to call upon the applicant for the licence to furnish him with detailed particulars regarding the quality and proportion of the materials used in the construction of the building.
