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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Tamilnadu - Subsection

Section 83(1)(a) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(a)The licensing authority shall fix the actual number of persons to be admitted to each class of accommodation provided in the auditorium. The number shall be arrived at by calculating at the rate of 20 persons per 10 square metres of floor area in respect of that portion of auditorium which is provided with chairs having backs and arms, and at the rate of 25 persons per 10 square metres of floor area in respect of any other class of accommodation: [Provided that not less than ten per cent of the total seat in the auditorium shall be reserved for the lowest class.] [Substituted by G.O. Ms. No. 618, dated the 17th July 2002.]
(aa)[ The licensing authority may on application by the licensee alter the rates of admission for any class of accommodation, if there has been any change in the amenities provided either in that class of accommodation or generally in the theatre or for any other valid reasons;] [Inserted by SRO A-17/2009, dated 20.5.2009, w.r.e.f. 1.1.2007.]