Section 113 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
113. [ [Substituted by G. O Ms. No. 168, Home dated the 23rd January 1980.]
On receipt of the Chief Electrical Inspector's Certificate duly renewed, the licensing authority, or an officer not below the rank of Deputy Tahsildar or an Inspector of Police in the City of [Chennai] [Substituted by G. O. Ms. No. 1811, dated 4th December 1995.] deputed by him shall inspect at the beginning of every year and satisfy that all the rules are observed before the licence is renewed:Provided that where the Chief Electrical Inspector's Certificate is renewed for a period less than one year at a time, or when the Film Division Certificate is not valid for the entire remaining period, or when the documentary evidence to prove the legal possession is not valid for the entire remaining period, or when the licence fee is remitted for a shorter period, no such inspection shall be necessary, if the inspection has already taken place within a period of one year preceding the date of Film Division Certificate, or the Chief Electrical Inspector's Certificate, or the date becomes invalid on which the documentary evidence to prove the legal possession or the date of remittance of licence fee, as the case maybe.]
