Section 26 in The M.P. Cinemas (Regulation) Rules, 1972
26. Sanction of Electrical Engineer to Government to be obtained for all electrical work.-
Before the installation of electric light or any electrical apparatus and before any alterations or additions to the electric installation are commenced, the sanction of the Electrical Inspector to Government shall be obtained through the licensing authority and for this purpose plans showing the approximate position of lights, fans and such other fittings an specification giving full particulars of the proposed work shall be forwarded to the Electrical Inspector to Government to whom complete drawings shall also be sent on completion of work. After completion, the work shall be passed by the Electrical Inspector or an Assistant Electrical Inspector.
