Section 107(iii) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(iii)[ a evidence of having insured the cinema building, etc., against fire hazards, and an evidence of having insured the audience with an insured company against the insurers liability for payment of compensation to the victims of fire or other accidents inside the auditorium.] [Substituted by G. O. Ms. No. 1811, dated 4th December 1995.]
