Section 8 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
8.
Any Police Officer not below the rank of a Sub-Inspector, any Fire Officers not below the rank of a [Station Officer, any Health Officer] [Substituted by G O. Ms. No. 761. S.W. dated the 18th October 1969.] [or Sanitary Officer, the Commissioner of the Corporation of [Chennai] [Substituted by G O. Ms. No. 238, Home, dated the 28th January 1964.], or Assistant Commissioners or Assistant Health Officer of the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], Municipal Commissioners, Executive Officers of Townships], any Magistrate having jurisdiction over the area, the [Electrical Inspector] [Substituted by G.O. No. 1309, Home, dated the 31st August 1995.] or his representative [not below the rank of Junior Electrical Inspector] [Substituted by G.O. Ms. No. 1081, Home, dated the 12th April 1972.], the licensing authority or his representative and the [Public Works Department Authority concerned] [Substituted G.O.Ms. No. 1357, Home, dated the 8th September 1993.], or any person authorised by him, [an officer of the Directorate of Information and Public Relations not below the rank of an Information and Public Relations Officer] [Inserted by G.O. Ms No. 1716, Home, dated the 6th July 1982.] may enter at any time any place licensed or proposed to be licensed under the Act for the purpose of satisfying himself that the provisions of the Act and the rules there under are carried out correctly by the license.[In cases where any defect is pointed out by the Chief Electrical Inspector or his representatives, it should be got rectified by the licensee within a reasonable time and the licensing authority should not renew the licence in such cases unless the defects are rectified.] [Inserted by G.O Ms. No. 1081, Home, dated the 12th April 1972.]In case of any breach, the inspecting authorities should draw the attention of the licensing authority for necessary action.[* * *] [Omitted by G.O. Ms. No.1716, Home, dated the 6th July 1982.]
