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State of Maharashtra - Section

Section 86 in Maharashtra Cinemas (Regulation) Rules, 1966

86. Firemen.

(1)This rule shall apply only to Greater Bombay :Provided (hat, the State Government may, by notification published in the Maharashtra Government Gazette, apply this rule to any other place.
(2)In every cinema including a touring cinema the employees shall be trained in the use of fire appliances, and shall for such purpose be drilled at least once in every fortnight.
(3)The instructions to be followed in case of fire shall always be posted in some conspicuous place, so that all people connected with the cinema shall be acquainted with their contents.
(4)A report of any fire or alarm of fire, however slight, shall be at once sent to the fire brigade.