Section 19(5) in The M.P. Cinemas (Regulation) Rules, 1972
(5)Sub-rules (1) and (2) shall be applicable to louring cinemas subject to the condition that the construction of urinals and latrines shall be of temporary nature and shall be such as may be approved by the Executive Engineer/Sub-Divisional Officer concerned and by the District Medical Officer of Health having jurisdiction over the area in which the cinema is situated.
