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State of Haryana - Section

Section 25 in Punjab Cinemas (Regulation) Rules, 1952

25. Seating.

- (i) The seating in the building shall be arranged so that there is free access to exits.[ [(Explanation 1)] [Punjab Government Notification published in Punjab Government Gazetted, Legislative Supplement Part III, dated 15.2.1958.]. - The seats in each alternate row shall be staggered in a manner that the line or vision is not obstructed and that the angle of vision does not exceed 35 degree.][(Explanation 2.) - The step of the floor of the auditorium shall have average gradient of 1" in 18" except in case of cinemas built before 1st February, 1958.] [Haryana Government notification published in Haryana Government Gazetted, Legislative Supplement Part III, dated 24.3.1972.][(Explanation 3.) - In the case of cinemas with dual inclined slopes in the floors of the auditorium, the rear stop shall be 1" in 18" while the front incline shall be 1" in 24.] [Haryana Government notification published in Haryana Government Gazetted, Legislative Supplement Part III, dated 24.3.1972.]
(iii)The rows of seats shall be so arranged that there is a clear space of not less than 12" between the back of one seat and the foremost portion of the seat arm or frame behind, measured between perpendiculars.
(iv)All seats, except those in private boxes, shall be securely fixed to the floor, and if battened together or made in links, the complete link shall be firmly attached to the floor,
(v)[The minimum distance between the cinematograph screen and the front row of seats shall be; [Substituted by Punjab Government notification, dated 21.12.1955.]
(i)equal to the width of the screen subject to a minimum of 25 feet in case of cinemas equipped with screens up to 30 feet wide; and
(ii)equal to ¾ th of the width of the screens subject to a minimum of 30 feet in case of cinemas fitted with screens exceeding 30 feet in width.
Note. - The space between the screen and the front row of seats shall be left vacant according to the width of the screen installed irrespective of the consideration whether the whole or only a part of the screen is made use of.]
(vi)[The lower edge of the picture as a projected on the cinematograph screen shall be at a height varying from 5'-6" to 7' above the level of the floor of the auditorium at the front row of seats depending upon the length of the auditorium.] [Substituted by Punjab Government notification, dated 15.2.1958.]
(vii)[(a) Every row of seats in the auditorium shall be assigned a specific distinguishing mark such as 'A', 'B', 'C' and so on and every seat in each row shall be serially numbered. The serial number shall be inscribed at a prominent place on the seat in such a manner that the seat can be easily located. [Punjab Government Gazetted Legislative Supplement Part III, dated 1.6.1963.]
(b)The Licensee shall ensure that on every ticket which any booking clerk issues for any cinematograph exhibition a separate seat number is marked.
The Purchaser of the ticket shall be entitled to occupy the seat bearing the serial number marked on the ticket. The serial number of the seat shall be marked on that portion of the ticket which is to be retained by the purchaser so that it can be produced for inspection in case of any doubt or one demand.]