Section 21 in The Assam Cinemas (Regulation) Rules, 1960
21. Additions and alterations.
(1)No addition to or alterations in any portion of any premises licensed under Section 5 of the Act, necessitated by fire any other calamity or any other cause shall be made without the sanction of the Licensing Authority.(2)The licence shall give notice in writing to the Licensing Authority of his intention to make any such addition or alteration and such notice shall be accompanied by complete plans, elevations and sections and qualifications of the work proposed to be executed in the manner prescribed in Rule 4.(3)The work shall not be commenced until the consent of the Licensing Authority has been obtained and the Licensing Authority shall not give consent unless the Executive Engineer, P.W.D., certifies that the proposed addition or alteration is in accordance with these rules.(4)No addition to or alteration of any part of the cinematograph apparatus and its appurtenances or of the lighting or other electric arrangement shall be made within the sanction of the Licensing Authority.The licence shall give notice in writing to the Licensing Authority of his intention to make any such addition or alteration and the Licensing Authority shall not give sanction thereto unless an officer of competent jurisdiction of the Department of Electricity certifies that the addition or alteration is in accordance with the provisions of these Rules.
