Section 81(1) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(1)The licensee shall provide-(i)a sufficient supply of wholesome drinking water for the use of persons employed in or frequenting such building; the quantity and the places and the method of storage and supply being prescribed by the licensing authority; and(ii)spittoons of such description, in such numbers and in such places as may be prescribed on the recommendation of the Health Officer concerned.
