Section 96 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
96.
On receipt of the Chief Electrical Inspector's certificate duly renewed, the licensing authority or an officer not below the rank of Deputy Tahsildar or an Inspector of Police in the City of Chennai) deputed by him shall inspect and satisfy that all the rules including rule 55 in Part IV and rules 80 and 81 in Part V for sanitation are observed before the licence is renewed:Provided that where the Chief Electrical Inspector's certificate is renewed for a period less than three years at a time, no such inspection shall be necessary if one has taken place within a period of three years preceding the date of the certificate.
