Section 48(2) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(2)No site wherein the soil and sub-soil would be so saturated with water dampness of the floor and walls of the building would be inevitable, shall be used for the construction of a building, unless a damp-proof course is provided in the basement of the building not higher than the level of the lowest floor unless the flooring is made with a material approved by the licensing authority which would effectively prevent the dampness rising in the floor of building.
