(1)In addition to the initial inspection for getting a certificate referred to in Rule 5, every permanent building with electric installation shall be inspected by the Electric Inspector or his representative once every year; if at any such inspection any defects in the installation are noticed he may make further inspections at any time of the year to satisfy himself that the management has removed defects satisfactorily.(2)The fees, as may be prescribed through notification by the state Government from time to time, for initial and annual inspections and any subsequent inspection, rendered necessary by the existence of defects at the initial or annual inspection, by the Electric Inspector or his representative, shall be payable by the management and shall be credited to the revenues of the State.(3)Besides the inspection made before the grant of a licence, the Licensing Authority shall inspect or cause to be inspected any cinema within his jurisdiction at such intervals as it may deem necessary.(4)An inspection book shall be maintained by the licensee in which all such inspection notes shall be recorded.
