Section 34 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
34.
[The Director of Information and Public Relations or any officer authorised by him not below the rank of a Public Relation Officer] [Substituted by G. O. Ms. No. 2594, Home, dated the 28th July 1962.] or any Police Office not below the rank of Sub-Inspector may enter any place licensed under the Act for the purpose of seeing that the provisions of the rules in this Part are being carried out.Part-II(A)Approval of Location of Permanent Cinemas
