Section 42 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
42.
(1)The licensee shall, except when the licensed building is used in day time and no artificial lighting is required, provide suitable lighting therein and the open space attached thereto.(2)When electricity is issued to illuminate the premises or for other purposes, the electric wiring shall be armoured or put in metal conduits so as to render it safe from risks of fires by short circuit.(3)Ordinarily no open or naked lights or fires shall be allowed but if the nature of the performance or exhibition absolutely necessitates their use, this fact shall be mentioned in the application and special permission for their use obtained. All swinging lights should be suspended, by metal wires or rods.(4)In the case of a temporary building, the licensee shall not permit or suffer -(a)any light to be affixed to the side walls or posts of such building or place; or(b)any light to be placed within five feet of the walls or roof of such building or place; or(c)any firework to be ignited by his servants within 100 yards of any part of the outer walls or fencing of such building or place; or(d)smoking within such building or place.
