Section 81 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
81.
(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.(2)[* * *] [Omitted by G. O. Ms. 1182, Home, dated the 19th April 1969.]
