Section 100(3) in Maharashtra Cinemas (Regulation) Rules, 1966
(3)A certificate from an authorised architect or a qualified engineer and counter-signed by the Executive Engineer/Assistant Engineer/Deputy Engineer/Sub-Divisional Officer concerned to the effect that the construction of the cinema is sound and in accordance with the requirements laid down in Chapter III [or as specified by the case may be, Chapter III-A] [Inserted by G. N. of 12.3.1973.] and that all directions or conditions given by the Executive Engineer/Assistant Engineer/Deputy Engineer/Sub-Divisional Officer concerned have been complied with and that precautions against fire have been taken as laid down in Chapter V.
