Section 74 in Maharashtra Cinemas (Regulation) Rules, 1966
74. Hydrants.
- In Greater Bombay and in such areas as maybe notified by the licensing authority, all cinemas shall be provided with such number of hydrants, not less than two, as may be fixed in Greater Bombay, by the Commissioner of Police, and elsewhere, by the Municipal Commissioner or Chief Officer, of the Municipality, or where there is no Municipal Commissioner or Chief Officer, by the licensing authority. The hydrants shall be of a diameter not less than 6 cms. and shall be fixed at such sites as may be approved by the appropriate Executive Engineer.The hydrants shall be connected to the cisterns provided for in rule 73 by taking separate mains of 7.5 cms. diameter from each cistern and joined together by a single main of 7.5 cms. diameter :Provided that, in the case of premises where no cisterns are required to be kept under rule 73 the hydrants shall be connected to the municipal water mains.Hose pipes with jet nozzles and required accessories shall also be provided as directed by the appropriate Executive Engineer :Provided that, nothing in this rule shall apply to premises duly licensed for use for cinematograph exhibition before the coming into force of these Rules if such premises are situated in places where the municipal water main have a connection sufficiently close to such premises.
