Section 76(2) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(2)For addition to, or alteration of, any part of electrical installation outside the cabin or auditorium in the premises of cinema theatres, the licensee shall notify in writing his intention to make such addition or alteration to the Chief Electrical Inspector to Government or an officer designated by him along with schematic layout showing the existing installations and proposed additions or alterations duly signed by the contractor/ supervisor who is executing the work. The Chief Electrical Inspector to Government or an officer designated by him shall-arrange to inspect the premises and communicate his approval within 15 days from the date of receipt of the notice. If the approval of the Chief Electrical Inspector to Government or the officer designated by him is not received within the said period of 15 days, the licensee may proceed with the work.
