Section 30 in The Assam Cinemas (Regulation) Rules, 1960
30. Exits.
(a)In addition to the normal means of entrance to the auditorium, emergency exits shall be provided to the satisfaction of the Licensing Authority. There shall be at least one such emergency exit.(b)Two separate exits shall be provided to every floor or gallery and no stairway shall discharge into a passage or corridor against or across the direction of the exit; provided that the Licensing Authority may accept any other arrangements which are likely to ensure adequate safety.(c)Every exit from the auditorium shall provide a clear opening space of not less than 7 feet high and 5 fee wide.(d)All doors shall open outwards and there shall be no type of fastening on any door liable to become slipped, dropped, or secured during a performance.If the doors be secured by locks, the lock shall be opened and the key removed during performance.(e)The doors when opened shall be such as not to obstruct the exit passage way on the outside.(f)There shall be no steps in such doorways nor shall any batten, carpet or other object be so placed at or near any doorway a to be likely to cause stumbling(g)No staircase, landing lobby, corridor or passage, not being an internal passage between rows of seats, intended for use as an exit shall be less than 5 feet wide and there shall be no recesses or projections in the walls of such passengers, gangways or corridors within 5 feet of the ground.(h)The words 'Exit' or its vernacular equivalent shall be conspicuously fixed on the auditorium side of each doorway.Unless the subdued lighting of the auditorium during performance referred to in these Rules is sufficient to make these notices clearly visible, each notice shall be lit by a special light to the satisfaction of the Licensing Authority.
