(6)The licencee shall not permit or suffer-(a)any light to be affixed to the side walls on posts of such building or place;(b)any light to be placed within five feet of the walls or roof of such building or place;(c)any fire work to be ignited by his servants within 100 yards of any part of the outer walls of such building or place; and(d)smoking within such building or place.Permanent and Temporary Buildings or Enclosures
