Section 40 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
40.
(1)On commencement of construction, the applicant shall notify the [Public Works Department Authority concerned] [Substituted by G. O. Ms. No.1357, Cinema, dated the 8th September 1993.] to enable him to issue the certificate of structural soundness under sub-rule (4).(2)On completion of the building according to the approved plan, the applicant shall obtain,-(i)[ a certificate in Form 'D' from the Electrical Inspector covering provision in rule 11 in Part I-A, rules 65 to 74,76,79 in Part IV and the rules 86 to 91 in Part V;] [G. O. Ms. No.1488, Home, dated the 31st March 1958.](ii)a certificate from the Executive Engineer covering the provisions in rules 54 to 56, 59, 60, 77 and 78 in Part IV and rules 80 to 82 in Part V.(3)[ The Chief Electrical Inspector's Certificate in Form 'D' shall be valid for a period of three years, provided that for reasons to be recorded in writing, the Officer granting the certificate may reduce the period of validity of the certificate to any shorter period.] [G.O.MS No. 2868, Home, dated the 24th December 1974.](4)[ The Executive Engineer' shall issue a certificate of structural soundness of the building in Form 'N' along with a report in Form 'O' which shall be valid for a period of three years:] [Substituted by G.O. Ms. No.1364, Cinema, dated the 3rd August 1992.][Provided that in the case of a building which is more than twenty years old, the certificate of structural soundness shall be valid for a period of one year only:] [Inserted by G.O.Ms. No. 1730, Home (Cinema II), dated 2nd December 1993.]Provided [further] [Substituted by G. O. Ms. No. 1730, Home (Cinema 11), dated 2nd December 1993.] that, for reasons to be recorded in writing, the officer granting the certificate may refuse to issue such certificate.Explanation. - For the purpose of issuing a certificate under this rule, the Executive Engineer shall have power to make an inspection of the building including the right to probe any portion of the structure and to call upon the applicant for the licence to furnish him with detailed particulars regarding the quality and proportion of the materials used in the construction of the building.(5)The applicant, if aggrieved by an order of the Executive Engineer refusing to grant a structural soundness certificate, shall have the right to refer the matter to the [next higher authority concerned of the said department] [Substituted by G.O. Ms. No. 1357, Cinema, dated the 8th September 1993.] concerned whose technical opinion thereon shall be final.(6)[* * *] [Omitted G.O. Ms. No. 44, Home, dated the 7th January 1991]
