36. Exemption of special cinematograph exhibition from the provisions of the rules.
- Where a special cinematograph exhibition is to be given in an institution, club or other place and it is not practicable to provided therefore a fire proof enclosure, the Licensing Authority may, for reasons to be recorded, dispense with the requirements of any of the foregoing rules by specification in the licence. A space of six feet shall, however, be railed off round the cinematograph apparatus if the provisions applicable to temporary enclosure are for any reasons relaxed. No drapery and no unprotected combustible material other than film or that composed by the floor, shall be within six feet of the cinematograph apparatus. Before granting any such licence the Licensing Authority shall ensure that adequate precautions are taken against a probable outbreak of fire and for the safety of the film.
