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State of Uttar Pradesh - Section

Section 5 in The U.P. Cinematograph Rules, 1951

5. Inspection by Electric Inspector.

- For the purposes of giving a certificate mentioned in clause (d) of the preceding rule, the Electrical Inspector shall inspect the building and the requirements of the said clause may be temporarily dispensed with by the Licensing Authority where the Electrical Inspector, on receipt of a written request from the applicant, has for six weeks i there from, been unable to carry out the inspections.