Section 29 in The Assam Cinemas (Regulation) Rules, 1960
29. Deputation of responsible person.
(a)In order to secure the safety of the audience, the licensee or some responsible agent or manager, duly conversant with the rules and nominated by him in writing for the purpose shall be specially instructed by the licensee or such agent or manager as to their requirements of these Rules.Sufficient number of attendants shall remain on duty during the whole time that the premises are open to the public.(b)All persons responsible for or employed in connection with the exhibition shall take all due precautions for the prevention of accidents and shall abstain from any act whatever which tends to cause fire and is not reasonably necessary for the purpose of the exhibition. The licensee or the agent or manager nominated by him in writing as aforesaid shall see that the operators and every other person who may be called upon to handle inflammable film within the building for any purpose are fully instructed as to the dangers arising from the use of inflammable film, the precautions to be observed to prevent risk of ignition and the steps to be taken in the event of a film smouldering or catching fire.
