Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(5) in The U.P. Cinematograph Rules, 1951

(5)The licensee shall - (i) Once in every three months empty the container of each portable fire-extinguisher provided in the licensed premises, clean its nozzles and working parts, still the liquids in it and top it up, immediately record the date having done so on a slip of paper and paste the same on the outside of such container; and
(ii)Once in every year discharge each portable fire-extinguisher provide in the licensed premises and recharge it and immediately record the date of such recharge in durable paint on the external surface of the container of the portable fire-extinguisher.