- (i) The winding room shall be constructed entirely or the fire-resisting material and shall be large enough to allow the winder to operate freely. It shall be situated apart from the projection room and auditorium but in the case of cinemas already licensed or the construction of which has started before these rules came into force, the Licensing Authority may, for reasons to be recorded, permit the winding room to adjoin the projection room. The winding room shall have no openings in the wall so as to permit communication with the auditorium or public passage ways.(ii)The winding room shall be closed by a closely fitting self-closing door or fire-resisting material which shall only be opened for egress and shall remain closed during the entire period that the entertainment is in progress. Suitable arrangements shall be made for ventilation in the winding room and one or more electric fans of suitable dimensions shall be provided by the licensee.(iii)Only electric light shall be used in the winding room and any lamps in proximity to the film shall be close in a stout fitting designed to prevent breakage of the bulb.(iv)Sports shall be chain or gear driven and films shall be so wound upon spools that the wound film shall not at any time reach or project beyond the edges of the flanges of the spool.(v)The winding of films shall not be carried out in the projection room while an exhibition is in progress.(vi)All films which are not in use shall be kept in prescribed containers specified in the Cinematograph Films Rules, 1948.(vii)Exception a films which is being wound or stored, no inflammable article shall unnecessarily be taken into or be allowed to remain in the winding room(viii)All cinemas in permanent building shall, without exception, be required to provided and use a winding room in accordance with the above requirements.
