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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(4)(d) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(d)The following provisions shall be observed in providing seating accommodation: -
(i)Chairs shall be battened together in complete lengths.
(ii)In all cases, there shall be an intervening space at least one foot between the back of one seat and the front of the seat immediately behind it, measured between perpendiculars.
(iii)No seat shall be more than ten feet from a gangway.
(iv)The seating accommodation in every building shall be so arranged as not to interfere with free access to the exits, gangways, passages leading to exits and staircase. All such gangways, passage and staircases shall, during the presence of the public in the building, be kept free from obstruction.