Section 79(2) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(2)If any further inspection shall in the opinion of the Chief Electrical Inspector or the officer deputed by him or the licensing authority have become necessary-(i)owing to the neglect or failure of the owner or person in charge to carry out any written orders issued under sub-rule (1), within the time prescribed by the Chief Electrical Inspector or the officer deputed by him; or(ii)owing to the other reasons to be recorded in writing a fee of rupees [four hundred] [Substituted by G. O. Ms. No. 934, Home, dated 28th June 1993.] shall be charged for such further inspection and such fee shall be paid by the licensee [into a Government treasury under the head of account referred to in rule 44(1) in Part II of these rules within 15 days from the date of the receipt of a demand from the Chief Electrical Inspector] [Substituted by G. O. Ms. No. 934, Home, dated 28th June 1993.].
