Section 3 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
3.
Every person who may have obtained a licence under the Act for the use of any permanent building for public entertainment or resort shall cause all windows and other means of ventilation in the building to be maintained in good order and efficient action during the period such building is used for public entertainment or resort and for at least two hours before and for half an hour after such use.
