Section 37 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
37.
(1)On receipt of the certificate referred to in rule 36, the applicant shall submit an application for approval of plan of building to be constructed in the approved site. Such application shall be accompanied by-his a on is under consideration.(i)[ complete plan, elevation and section in quadruplicate of the premises and of all erections or buildings thereon drawn correctly to a scale of (one centimetre to a hundred centimetre-1:100) and showing the position of electrical machinery and cinema apparatus prepared by an Engineer holding BE degree in Civil Engineering of Anna University or Annamalai University or any other Universities recognised as its equivalent by the All India Council of Technical Education, New Delhi or by an Architect, holding the recognised qualification as defined in clause (d) of section 2 of the Architects Act, 1972 (Central Act 20 of 1972) and registered as an architect under the provision of the said Act or by a holder of a diploma in Civil Engineering with an experience for a period of not less than ten years in building construction: [Substituted by G.O. Ms. No. 318, Home (Cinema), dated the 23rd April 2008.]Provided that the holder of a diploma in Civil Engineering can only prepare drawings/ structural design calculations/ structural detailing for the building in which not more than one cinema house is proposed to be located:Provided further that the structural design calculations structural detailing for execution of building shall be done only by a holder of B.E. degree in Civil Engineering for any type of cinal theatre and cinema theatres with commercial complex in association with an architect if the architect prepared the drawings".](ii)a block plan in duplicate on a separate sheet showing the position of such premises in relation to any adjacent premises and to the pub He thoroughfare upon which the site of such premises abuts, drawn to a scale of not less than [one centimetre to fifteen metres;] [Substituted by G.O. Ms. No. 2927, Home, dated the 3rd December, 1985.](iii)a treasury receipt for the payment of fees for construction of building and installation of machinery at the rates prescribed by the local authority; and(iv)a plan (in single line) of the wiring in duplicate, a copy of which shall be sent to the Electrical Inspector.(2)The cardinal points shall be marked on such drawings. All drawings shall be coloured to distinguish the material employed in the construction of buildings and erections.(3)The width of all staircases and the number of steps in each, the width of corridors, gangways and doorways together with the height of any galleries or tiers in such premises and in any of the erections or buildings in connection therewith as are more than one tier in height shall be indicated on such drawings, as well as the floor and roof ventilation and the details of any intended gas or electric installation. The thickness of the walls and scantlings of the various materials used shall be clearly shown on such drawings by figured dimensions.
