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State of Odisha - Act

The Orissa Cinemas (Regulation) Rules, 1964

ODISHA
India

The Orissa Cinemas (Regulation) Rules, 1964

Rule THE-ORISSA-CINEMAS-REGULATION-RULES-1964 of 1964

Published on 3 December 1964
Commenced on 3 December 1964
[This is the version of this document from 3 December 1964.]
[Note: The original publication document is not available and this content could not be verified.]

The Orissa Cinemas (Regulation) Rules, 1964Published vide Notification No. 32335-Poll., dated 3rd December, 1964, Orissa Gazette-Extraordinary No. 55/18.1.1965Notification No. 32335-Poll., dated 3rd December, 1964. - In exercise of the powers conferred by Section 9 of the Orissa Cinemas (Regulation) Act, 1954 (Orissa Act 2 of 1954), the State Government do hereby make the following Rules :Part - I Introductory

1. Short title.

- These rules may be called the Orissa Cinemas (Regulation) Rules, 1964.

2. Commencement.

- They shall come into force at once.

3. Application.

- These rules shall apply to all cinema premises in the State of Orissa which came into existence after the commencement of these rules, and to all such premises already existing in the State of Orissa on the expiry of the period of the existing licence during which period they shall continue to be governed by the existing rules in force in different areas of the State.

4. Definitions.

(1)In these rules unless there is anything repugnant in the subject or context-

(i)"Act" means the Orissa Cinemas (Regulation) Act, 1954;

(ii)"Auditor" means a person who has completed his eighteenth year;

(iii)"Auditorium" means the portion of the licensed place in which accommodation is provided for the public to view the cinematograph exhibitions;

(iv)"Electrical Inspector" means an Inspector appointed by the State Government of Orissa under Section 36 of the Indian Electricity Act, 1910.

(v)"Enclosure" means that portion of a place licensed under Section 5 of the Act in which the cinema apparatus is erected.

(vi)"Executive Engineer" in relation to the licensing of any place for cinema exhibition means, any officer of the rank of an Assistant Engineer who may be nominated in writing by the licensing authority for the purpose.

(vii)"Exit" includes an emergency exit and any entrance usable by the public as an exit.

(viii)"Fire resisting material" means -

(a)burnt brick work, cement concrete and reinforced brick work or cement concrete having a minimum cover of one inch;

(b)terracotta blocks securely bonded, provided no side or web thereof is less than one and a half inches in thickness ;

(c)stone, titles, solid gypsum blocks, marble, iron, steel, copper asbestos or zinc; or

(d)such other materials as the Executive Engineer may approve.

(ix)"Form" means a form appended to these rules;

(x)"Government" means the Government of the State of Orissa;

(xi)"Touring Cinema" means a cinema which is so adopted and constructed as to enable it being taken from place to place for purpose of giving cinema exhibitions :

Provided that a stationary cinema giving shows in summer or for temporary period and having a portable apparatus shall not be considered as a touring cinema.

(xii)"Touring Cinema of the safety class" means a touring cinema, in which an incandescent lamp is used for the project.

(2)All words and expressions used but not defined in these Rules shall have the same meaning as are respectively assigned in the Act.

5. Interpretation of the rules.

- If any question arises as to the interpretation of these rules the question shall be referred to the Government whose decision shall be final.Part - II

6. [ Procedure in granting licences. [Substituted vide Orissa Gazette Extraordinary No. 1565/7.11.1986-Notification No. 50712-Poll.c-26/86-Poll/1.9.1986.]

(1)Licence granted under Section 5 of the Act shall be of three classes, namely, [A Class, B Class and C Class.]

(2)Subject to the provisions of the Act and these rules-

(a)[A Class licence] [Substituted vide Orissa Gazette Extraordinary No. 1565/7.11.1986-Notification No. 50712-Poll.c-26/86-Poll/1.9.1986.] shall be granted in respect of permanent building with R. C. C. foot or root with asbestos sheets over steel trusses, having concealed electrical wiring with adequate provision for ventilation (both natural and forced), lighting, public health and sanitation and having air conditioning or air cooling devices as well as proper acoustic control.

(b)[B Class licence] [Substituted vide Orissa Gazette Extraordinary No. 1565/7.11.1986-Notification No. 50712-Poll.c-26/86-Poll/1.9.1986.] shall be granted in respect of permanent or semi-permanent structures or buildings with asbestos sheets over wooden trusses having concealed or conduit electrical wiring and arrangement for proper acoustic control.

(c)[C Class licences] [Substituted vide Orissa Gazette Extraordinary No. 1565/7.11.1986-Notification No. 50712-Poll.c-26/86-Poll/1.9.1986.] shall be granted to open air cinemas or to touring cinemas with tents or for premises intended for exhibition of advertisement film.

(3)[A Class, B Class and C Class licences,] [Substituted vide Orissa Gazette Extraordinary No. 1565/7.11.1986-Notification No. 50712-Poll.c-26/86-Poll/1.9.1986.] whether original or renewal, shall respectively be issued for years, three years and one year at a time.

(4)Licences to touring cinemas shall not be granted for places where there are permanent cinema houses unless it is considered unobjectionable by the licensing authority.]

7.

Licences, whether annual or temporary, shall be in Form 'A' and shall be subject to the conditions and restrictions set forth therein and to the provisions contained in these rules.

8. [ [Substituted vide Orissa Gazette Extraordinary No. 1565/7.11.1986-Notification No. 50712-Poll.c-26/86-Poll/1.9.1986.]

(1)The licensing authority shall invite applications twice in a year once in January and again in July from persons intending to construct cinema houses and to set up touring and open air cinemas in the district. Such persons shall submit their applications enclosing thereto-

(i)a site plan in duplicate on a separate sheet drawn to the scale of one fifth of a centimetre to thirty centimetres showing the position of the premises in relation to any adjacent premises to the public thorough-fares upon which the site of the premises abuts and the arrangements proposed for the parking of motor cars and other vehicles;

(ii)full particulars regarding the ownership of the site and all rights in the premises and in the cinema apparatus to be used therein;

(iii)in case of new construction complete plans, elevations and sections in duplicate of premises and all sections or buildings proposed thereon drawn correctly to the scale of one half of a centimetre to thirty centimetres and showing the width of all stair cases and the number of steps in each, the width of corridors, gangways and doorways, the height of the scenery and of the plant for the generation or conversion of the electric energy;

(iv)specifications of the various materials proposed to be used in the construction of the building;

(v)a single line writing diagram showing detail of the entire electrical installations from the supply station to the last light and fan points with specification and particulars of the material and equipment proposed to be used for the electrical installation;

(vi)evidence of financial solvency and guarantee for construction or the building and running the cinema exhibitions;

(vii)a Treasury challan showing the payment of non-refundable application fee of rupees ten only and also the required fee for grant of licence.

(2)

(a)There shall be a Board in each district consisting of the Licensing Authority, the Superintendent of the Police, the Executive Engineer, Roads and Buildings, Executive Engineer, Public Health Department, the Executive Engineer, Electrical and the Chairman, Improvement Trust or Municipality or N.A.C. or representative of the Special Planning Authority of the area, as the case may be. The Licensing Authority will be the Chairman of the Board.

(b)Soon after the expiry of the last date of receipt of applications for construction of new Cinema Mouses or for setting up of touring cinemas or open air cinemas. The Licensing Authority will convene a meeting of the Board to consider all such applications received.

(c)The Board shall consider-

(i)the need for having a new cinema house in the locality;

(ii)the right, title and interest of the applicant over the site in which the cinema to be located;

(iii)the solvency of the applicant; and

(iv)in case of new construction, the time-limit by which the applicant should complete the construction of the building in all respects.

(d)In considering the need for new cinema houses in a locality, the Board should take into consideration the number of cinema houses already in existence within eight kms. radius of the locality the total population of the area.

Notes - Ordinarily one cinema house for a population of 40,000 within a radius of eight kms. should be considered as adequate.

(e)The Board shall then submit its recommendations to the Licensing Authority within four months from the lost date fixed for receiving application regarding the need for construction of new cinema house in the locality, suitability of the site and the suitability of the applicant for grant of permission for construction of the cinema house or for setting up open air cinemas or touring cinemas :

Provided that the Board may also recommend to give preference so any entrepreneur applicant whose case is sponsored by the Film Development Corporation which is a fully State-owned undertaking.

(3)

(a)On receipt of the recommendations of the Board the Licensing Authority shall take first decision as to which of the applicants shall be granted permission for construction of cinema houses at the sites applied for or for setting up open air cinemas or touring cinemas, as the case may be, and shall then issue orders granting permission to the applicant concerned for construction of the building or for setting up of open air cinemas or touring cinemas. In the case of construction of new buildings he shall fix the time not exceeding two years by which the applicant shall complete the construction of the cinema house in all respects :

Provided that time for construction of the cinema house may be extended even beyond two years by the licensing authority if the applicant proves to his satisfaction that the delay is due to reason beyond his control.

(b)The applicants whose applications are rejected shall be informed of such rejection by the licensing authority.

(4)

(a)After the building is completed the applicant shall furnish to the licensing authority six copies of applications for grant of licence along with the required fees for grant of licence with certificates from the registered Contractors that the electrical and public health fittings have been duly made in conformity with the requirement of the Rules. The Board or a Sub-Committee of the Board duly authorised by the Board shall then visit the building and after being satisfied about the general and technical conditions of the building shall recommend to the licensing authority for grant of licence in favour of the applicant. The licensing authority on receipt of the said recommendations shall take final decision for issue or refusal of licence in favour of the applicant.

(b)In the event of the application for grant of licence being rejected, the fee paid for grant of licence shall be refunded.

(5)Applications shall be submitted to the licensing authority before any alteration necessary for the adaptation of the premises for cinema exhibition are taken in hand. Detailed particulars regarding the alteration proposed to be made should be submitted along with the applications. The licensing authority may grant permission for making such alterations after consultation with the Board.]

9. [ [Substituted vide Orissa Gazette Extraordinary No. 1565/7.11,1986-Notification No. 30712/ Poll-C.26/86-Poll/1.9.1986.]

(1)

(a)An application for renewal of licence shall be made at least two months before the date of expiry of the licence :]

Provided that if the application for renewal is made after the prescribed period the licensing authority may renew the licence on payment of the fee chargeable for a new licence if the conditions prescribed in the rules are fulfilled.

(2)[ The application for renewal shall be accompanied by copies of the certificates of instructions last conducted by the P.W.D., P.H.D. and Electrical authorities.] [Substituted vide O.G.No. 49, Dated 8.12.1995, Part III-A.]

(3)The licensing authority may, if necessary, obtain further certificates of verification from the inspecting authorities concerned, within the period of two months from the date of receipt of the applications and then grant or refuse the renewal applied for.

10. [ [Substituted vide O.G.No. 49, Dated 8.12.1995, Part III-A.]

If on an application for renewal of a licence the licensing authority does not, for any reason, communicate his orders regarding the renewal or refusal of the licence the licensee shall continue to exhibit cinemas in the premises for a period of one month beyond the period of expiry of licence within which time the licensing authority shall be bound to give his final decision.]

11.

(1)The licensee shall be responsible for compliance with the provisions of these rules and with the conditions of his licence, for the maintenance of the licensed premises at all times and in all respects in conformity with the standards prescribed by these rules, and for making all necessary measures before any cinema exhibition is commenced to ensure the safety of the public and his employees against fire and other accidents.

(2)The licensee or some responsible person nominated by him in writing for the purpose shall be in general charge of the licensed premises and cinema during the whole time that any exhibition is in progress.

12. Inspection.

- [(1) Before granting or renewing the A class or B class licence the licensing authority shall -(i)call upon the Executive Engineer, Roads and Buildings to examine the structural features of the building and report whether the rules relating thereto have been duly complied with;(ii)call upon the Electrical Inspector or Assistant Electrical Inspector, as the case may be, to examine the cinema and the electrical equipments to be used in the building and to report whether they comply with the requirements of these rules and of the Indian Electricity Act, 1910 and the rules made thereunder as are applicable, whether all reasonable precautions have been taken to protect spectators and employees from electric shock and to prevent the introduction of fire into the building through the use of the electrical equipment, and whether the prescribed fire extinguishing appliances that have been provided, are in working order and suitable for the purpose for which they are intended.

(2)Defects revealed by such inspections shall be brought to the notice of the applicant or licensee and of the licensing authority, who may refuse to grant or renew the licence unless and until they are remedied to his satisfaction.

(3)Annual inspection of electrical fittings shall be made for all premises for which licence has been granted under A, B and C.

(4)Fees for annual inspection of electrical fittings shall be deposited by the licensee by 31st January each year and the inspection shall, as far as practicable, be completed by the concerned authorities by 30th April :Provided that a fresh inspection of the electrical fittings may be dispensed with in case of cinema houses for which electrical inspection has already been done during six months preceding the 31st January in connection with issue of a new licence for the premises.

(5)In case of renewal of licences, production of a certificate from a registered Electrical Contractor regarding safety of the electrical installations and fittings is sufficient for grant of renewal of the licence subject to the annual inspection to be conducted by the concerned authorities.

(6)In case of all premises licensed under Section 5 of the Act read with these rules periodical inspection may be made by the Public Works Department and Public Health Department authorities. In case of premises given A Class licences, Public Health Department authorities shall inspect the premises at least once in a year to ensure that adequate arrangements for public health and sanitation have been made.] [Substituted vide Orissa Gazette Extraordinary No. 1565/7.11.1986-Notification No. 30712/ Poll-C.26/86-Poll/1.9.1986.]

13.

(1)The licensing authority may, at any time, enter a place which, he has reason to believe, is being used or is intended to be used for the purpose of cinema exhibitions in order to satisfy himself that all the provisions of the Act, the rules framed thereunder and the conditions of the licence are being complied with.

(2)The licensing authority may inspect the sanitary conditions of any places which have been licensed by him under Section 5 of the Act and may visit all parts of the premises for the purpose of inspection at any time.

(3)Defects revealed by such inspection shall be brought to the notice of the licensee for rectification by a date to be specified in an order issued by the licensing authority.

14.

The licence and the plan and description, if any, attached thereto shall be produced on demand by the licensing authority or by any officer authorised by him or by these rules to enter a place licensed under Section 5 of the Act.

15. Alteration and repairs.

(1)No addition to or alteration of any portion of any premises licensed under Section 5 of the Act, necessitated by fire, any other calamity or any other cause shall be made without the sanction of the licensing authority.

(2)The licensee shall be give notice in writing to the licensing authority of his intention to make any addition or alteration and such notice shall be accompanied by complete plans, elevations and sections and specifications of the work proposed to be executed, drawn up in duplicate in the manner prescribed in Rule 8, provided that in the case of premises for which a temporary licence has been granted/such plans and specifications shall be furnished as the licensing authority may consider necessary.

(3)The work shall not be commenced until the consent of the licensing authority has been obtained, and the licensing authority shall not give his consent unless he certifies that the proposed additions or alterations are in accordance with these rules, by an officer of the rank of Executive Engineer or such other officer not below the rank of an Assistant Engineer nominated by him whether such officer belongs to a department of Government or any local body or Corporation.

(4)No addition or alteration of any part of the cinema and its appurtenances or of the lighting or other electric arrangements shall be made without the sanction of the licensing authority.The licensee shall give notice in writing to the licensing authority of his intention to make any such additions or alterations, and the licensing officer deputed by him certifies that the additions or alterations are in accordance with the provision of these Rules.

16.

Notice in writing shall be given to the licensing authority of intention to carry out repairs or re-decorations necessitating the use of scaffolding, cradles or plant giving full details of the position thereof, if it is intended that the police shall be admitted while the scaffolding cradles or plant are in position or in use. If the licensing authority shall so require, the premises shall be closed to the public until the work has been completed, and the scaffolding, cradles and plant removed.Part-III [Rules regarding Building Given 'A' Class or 'B' Class Licence for Cinema Exhibitions] [Substituted vide Orissa Gazette Extraordinary No. 1565/7.11.1986-Notification No. 50712.Poll.-C-26/86-Poll/1.9.1986.]

17.

In this Part the expression "the building" means a building in respect of which an annual licence has been or may be granted.

18. Grant or renewal of annual licence.

- [A class or B] class licence shall only be granted or renewed in respect of a building which as regards its location, structure, fittings electrical and other equipment complies with the provisions of the rules in this Part.

19.

(1)The building shall not be within a radius of 100 metres of educational institutions, hostels attached to such institutions and hospitals including hospitals under private management. If after grant of licence educational institutions, hostels and hospitals come up within the restricted areas, it shall not stand in the way of renewal or licence already granted to the licensee.

(2)The building shall have adequate space in its compound or in the vicinity for cars to be parked, queues of spectators to be formed and the public to pass without obstructing any public road or traffic.

20.

No portion of the building shall be occupied or used as a factory, workshop or for storage purposes or as hotel, or for residential purposes or for the preparation or sale of food or drink except as the licensing authority may, by written order, permit.

21. External walls.

- The premises shall been closed with proper wails of brick or stone.This rule shall not apply to buildings in respect of which temporary licences are granted.

22. Structural requirements.

(1)All floors, galleries, tiers, posts, columns, joints, trusses, stairways and landings in the building shall be of fire resisting materials.

(2)All partitions, ceilings and panellings shall be made of the resisting material or from compressed or synthetic materials treated to render it fire-resisting which has been certified by the Executive Engineer to be suitable for the purpose intended.

(3)All floors including galleries and corridors with supports shall be quite strong and capable of supporting a static load of one hundred pounds per square foot and, as in alternative loading, every step or landing shall be strong enough to support a point load of three hundred pounds placed in any position.

(4)Where the first tier or gallery extends over the stalls and the height between the floor of the stalls and such tier or gallery shall not in any part be less than ten feet, the same shall not, in any part be less than twelve feet.

23. Drainage.

(1)The building and the compound, if any shall be adequately drained to the satisfaction of the licensing authority.

(2)Except with the written consent of the licensing authority, the lowest floor of the building shall not be constructed at a lower level than that at which it can be effectively drained by gravity.

24. Limit of accommodation.

(1)The number of persons admitted into any part of any auditorium, shall not exceed the number prescribed in the licence for that part of the building.

(2)The number prescribed under Sub-rule (1) in respect of any of the auditorium shall not exceed the following limits, namely :

(a)In case of a permanent building - The number arrived at by calculation at the rate of 20 persons per hundred square feet of floor area in respect of such portions as are provided with chairs having backs and arms, and at the rate of 25 persons of floor area in respect of other per hundred square feet of floor area in respect of other portions after excluding the area of the entrances, the passages and gangways, the stage, the stair-cases, and all places to which the public are not admitted.

(b)In case of a [Semi-permanent building] [Substituted vide O.G.E.No. 1565/7.11.1986-Notification No. 50712-Poll-C-26/86/Poll/1.9.1986.] - The number arrived at by calculation at the rate of 25 persons per hundred square feet of floor area, after making the exclusions referred to above.

25. Seating accommodation.

- The following provisions shall be observed in providing seating accommodations :

(a)chairs shall be battened together in complete lengths;

(b)in all cases there shall be an intervening space of at least one foot between the back of one seat and the front of the seat immediately behind measured between perpendiculars;

(c)The gangways shall be not less than 3 feet in width and shall be so arranged that no seat shall be more than 10 feet from a gangway.

26. Stairways.

(1)There shall be at least 2 stairways each not less than 4 feet wide to provide access to any gallery or upper floor in the building which is intended for use by the public.

(2)The treads and risers on each flight of stairs shall be of uniform width and height. The treads shall not be less than 11 inches wide and the risers shall not be more than 7 inches high.

(3)There shall be no winders.

(4)A continuous hand rail shall be fitted to each side of stairways.

(5)No stairways shall discharge into a passage or corridor against or across the direction of exit.

27. Exits.

(1)No building shall be used for cinema exhibition to which the Act applies unless it is provided with an adequate number of clearly indicated exits so placed and maintained as readily to afford the audience ample means of safe egress, and with a passage 8 feet in width for every ten rows of seating accommodation.Explanation - The expression 'adequate' shall mean 5 linear feet of exit way for every 500 square feet of sitting space inside.

(2)A common place of egress may serve as the exit for the floor and first tier of the auditorium, provided the capacity of such place of egress is equal to the aggregate capacity prescribed by these Rules for the necessary outlets from such floor and tier.

(3)If the floor or any tier of the auditorium is divided into two or more parts, separate exits as prescribed in the Rules shall be provided for each such part.

(4)All doors shall open outwards and shall be distributed round the auditorium and not merely at one end or side.

(5)All exit doors shall be kept unbolted during the performance. All the top and bottom bolts of such doors shall, wherever possible, be capable of operation from one central handle on each pair of doors.

(6)The word 'No exit' shall be painted over all doors or openings which are in sight of the audience but which cannot be used as exits.

(7)A notice shall be clearly painted on the exit doors indicating the method of opening.

(8)Each exit notice shall be illuminated by a light; such light shall be kept burning during the whole time the public are in the premises.The exit signs shall, in addition to the ordinary bulb, have an auxiliary bulb the supply to which shall be provided from batteries or accumulators. The switch for this auxiliary supply shall be provided in an early accessible place outside the auditorium.

(9)The public may leave at the and of a performance or exhibition by any exit door.

(10)No chair shall be placed in any passage, gangway or staircase.

(11)No person shall be permitted to sit in any gangway or between the screen and the barrier referred to in Rule 41.

28. Pay boxes, check boxes, attendants' seat, etc.

- Pay boxes, check boxes and attendants' seats shall be fixed in such positions in the building that they will not obstruct means of exit and any mirror, pictures, notices of advertisements shall be attached to or hung upon the walls in position in which they are not likely to cause obstruction to exits and shall be fixed flat against the wall or kept clear of the headline i.e., 7 feet above the floor.

29. Ventilation.

(1)The building shall be provided with sufficient means of ventilation direct to the open air.

(2)Whenever required by the Licensing Authority sufficient and approved artificial means of ventilation shall be provided. Guards shall be provided for ceiling fans with less than 7 feet clearance; the height between the guard and the floor shall not be less than 6 feet 8 inches.

30. Sanitation.

(1)Separate and sufficient number of latrines and urinals shall be provided for men and women, i.e., at least one latrine for 100 persons and one urinal for fifty. The latrines shall be cleared or flushed immediately before and after each performance and shall be washed with phenyle or other sanitary fluid at least twice a day. The latrine and urinals shall also be properly lighted.

(2)The building and compound, if any, shall be kept free from effluvia arising from drain, privy or other nuisance.

31. Prohibition of smoking and spitting.

- Every person responsible for the management of a demonstration or an exhibition in a cinema house shall bring to the notice of the audience or the spectators by posting notices prominently or by exhibiting slides that any person smoking or spitting during a demonstration or exhibition or meeting in any part of the cinema house reserved for the audience or spectators is punishable under the Orissa Prohibition of Smoking (in Show Houses) Act, 1961.

32. Parking arrangement.

(1)Such arrangements shall be made for the parking of motor cars and other vehicles in the vicinity of the buildings as the licensing authority may require.

(2)No vehicle shall be parked or allowed to stand in such a way as to obstruct exits or impede the rapid dispersal of the persons accommodated in the building in the event of fire or panic.

33. Fire precaution.

(1)Fire extinguishing appliances suitable to the character of the building and of a pattern, class and capacity approved by the licensing authority shall be provided as prescribed by him. These appliances shall be placed in the building in such manner so as to be readily available for use in case of fire in any part of the building.

(2)There shall always be sufficient means of dealing with fire readily available within the enclosure, and these shall include a damp blanket, a portable chemical fire extinguisher and two buckets of dry sand. There should be a hydrant for the use of Fire Brigade where there are arrangements for water supply.

(3)All fire extinguishing appliances shall, at all times, be maintained in proper working order, and available for instant use, and all chemical fire extinguishers shall be capable of withstanding a pressure of not less than 250 lbs. per square inch. Two refills per fire extinguisher shall be available at all times.

(4)During an exhibition all fire extinguishing appliances shall be in charge of some person or persons specially nominated for this purpose. Such person need not be employed exclusively in looking after the said appliances, but they must not be given any other work during an exhibition which would take them away from building or otherwise prevent them from being immediately available in case of danger or alarm of fire.

(5)The building shall be provided with an efficient lighting conductor.

34. Operating cabin.

- The cinema apparatus shall be placed in an enclosure of substantial construction, dimensions of which shall be such that when the cinema apparatus and other necessary fittings are installed therein, there is sufficient space to allow the operator or operators to work freely.

35.

(1)The enclosure shall be placed outside the auditorium.

(2)It shall be entirely self-contained and shall house only the cinema apparatus, fire fighting appliances and such controlling apparatus as must of necessity be placed therein.

36.

There shall be only one entrance to the enclosure which shall not communicate with any part of the building to which the public have access and shall be fitted with a self-closing door.

37.

The enclosure and any fittings, covering, openings thereto shall be made of the fits resisting material and shall be so designed, constructed and maintained as to prevent, as far as possible, when all openings are closed, fire in the enclosure spreading to the structural features and fittings of the building, the emission of smoke to any part of the building and egress of air.

38. Openings.

- The number of not more than enclosure shall not exceed two projection openings, each not more than 20 square inches in areas and inspection opening not more than 36 square inches in area for each cinema apparatus or projector. All such openings shall be equipped with screens so operated that only one projection opening and one inspection opening can remain open at any one time and that all openings can be automatically closed from convenient positions both from inside and outside the enclosure.

39. Machines.

- No non-synchronous machine shall be placed in or operated from the enclosure without the written permission of the licensing authority.

40. Operator.

- No person other than a qualified operator employed by the licensee and holding certificate granted by the Electrical Inspector or an apprentice duly authorised by the licensee shall be allowed to enter or be in the enclosure while an exhibition is in progress.

41. Inflammable articles.

- No inflammable article shall be unnecessarily taken into or allowed to remain in the enclosure, no smoking shall at any time be permitted within the enclosure and no naked light shall be used therein.

42. Projectors, apparatus and films.

- Cinema projectors shall be placed on firm supports constructed of fire resisting materials and shall be provided with a fireproof metal shutter which can be readily inserted between the source of light and the film gate. This shutter shall immediately be dropped in the event of an accident to the cinema apparatus or stoppage of the film and shall only be raised when the film is in motion for the purpose of projection.

43. Film gate.

- The film gate shall be of massive construction and provided with ample heat radiating surface, and the passage for the film shall be so designed as to prevent a film travelling upwards or downwards from the light opening.

44. Cinema projectors.

- Cinema projectors shall be fitted with two metal film boxes of substantial construction, to and from which the films shall be made to travel. The film boxes shall be made to close in such a manner, and shall be fitted with film slots so constructed as to prevent the passage or flame into the interior of the box.

45. Film spools.

- Film spools shall be driven by means of chains, gears or belts of fire resisting materials and films shall be wound thereon so that the wound film shall not at any time reach on project beyond the edge of the flanges of the film spool.

46. Rewinding of films.

- The rewinding of films shall not be carried on in the enclosures.

47. Metal box.

- During an exhibition all films when not in use shall be kept in closed fire proof metal boxes.

48. [ [Deleted vide Orissa Gazette Extraordinary No. 1565/7.11.1986-Notification No. 50712-/Poll-C-26/86-Poll 1.9.1986.]

* * *]

49. Lighting and electrical installations.

- No illuminant other than electric light shall be used in the building.

50. Illumination.

(1)Provision shall be made for adequate illumination of the auditorium and the exits therefrom to the outside of the building including any passages, corridors, landings and stairways, the notices indicating the position of exit and all parts of the building to which the public are admitted.

(2)During the whole time the public are present in the building the lighting for purposes other than the illumination, the auditorium shall be in operation sufficiently to enable the public to see clearly the way out.

51. Independent lighting.

- The auditorium shall be provided with two independent lighting circuits taken from two different and independent sources of supply in the building or place licensed for exhibition. One circuit (hereinafter referred to as the general lighting circuit) which must not enter the enclosure, may include all (exit signs and) the lighting of all parts of the buildings to which the public are admitted and shall be connected to the main source of supply in the building and the other circuit (hereinafter referred to as the emergency lighting Circuit) shall be used exclusively of the lighting of the auditorium and shall be controlled from a convenient position within the enclosure and shall be connected to the second independent source of supply, as distinct from that used for the general lighting circuit.Before the commencement of each exhibition, it shall be ascertained by the operator that the independent source of supply provided for the emergency circuit is in satisfactory order and the supply from the same is available for immediate use in case of emergency. The exit lights shall be connected with emergency circuit.

52. Emergency lighting.

(1)The emergency lighting circuit shall supply not less than three lamps arranged so as to avoid, as far as possible, a single fault extinguishing all the lamps.

(2)The whole of the emergency lighting shall be controlled in one place, which shall be a lobby or other convenient place, and shall be in the front of other building and so situated as to be readily accessible to the theatre staff in case of emergency, and no emergency lighting shall be controlled from the projection room.

53. Separate circuit.

(1)A separate and distinct circuit shall be provided for the supply to cinematograph lamps. Such circuit shall be controlled by a suitable main switch and fuse as provided in Rule 59 and there shall be in addition for each lamp a totally enclosed double pole iron clad switch and fuse placed in a convenient position within the enclosure.

(2)When the cinema lamp is working the electrical pressure across the terminals of the double pole switch shall not exceed 110 volts.

54. Energy to fans.

- A separate and distinct circuit shall be provided for the supply of energy to fans.

55. Main switches.

(1)Separate main switches and main cut outs shall be provided as near as possible to the source of supply in the building for the general, emergency projector and enclosure circuits and for all fan circuits; provided that the emergency lighting, main switch and cut-outs are suitably indicated and are not mounted on the same board as any other control.

(2)All main switches, meters and other electrical apparatus installed near the source of supply in the building shall be housed in a separate enclosure used exclusively for the purpose and inaccessible to the public.

56. Electrical installations.

- Except as otherwise specially provided in these rules, the electrical installation shall be in accordance with such specifications as may, from time to time, be prescribed by Government by notification in the official Gazette.

57. Wiring within the enclosure.

(1)Wiring within the enclosure and for the emergency lighting circuit shall be in screwed piping except that where flexible cables are necessary the flexible portion shall be either steel armoured or enclosed in suitable flexible metallic steel tubing.

(2)There shall be no unnecessary slack electric cable within the enclosure and all cable runs shall be as short and direct as possible.

58. Resisting materials.

- All switches, cut-outs, resistances, lights, fans and all other electrical appliances in the enclosure shall be mounted on basis of fire resisting materials and where practical shall have strong metallic covers enclosing all live parts. Switch covers shall be arranged in such a way that they cannot be opened unless the switch is in the 'off' position.

59. Metal work.

- All metal work supporting or protecting electric supply lines shall be efficiently earthed by two separate and distinct connections with the earth. The resistance of the connection with the earth shall not exceed one and all earthing leads shall run in such a manner that the course of earth may be readily traced. Where earthing leads pass through walls or are laid in floors they shall be suitably protected.

60. Resistances.

- Resistances shall be made entirely of fire resisting materials and shall be so constructed and maintained that no coil or other parts shall at any time become unduly heated, i.e., they shall become so heated that a piece of paper placed in contact with any part of the resistance would readily ignite. All resistances with exception of a resistance for regulating purposes, shall be placed outside the enclosure and in a part of the building to which the public are not admitted.

61. Fittings or apparatus.

- All suspended fittings or apparatus other than small single lamp pendants fitted at a height of less than ten feet above and the floor level of parts of building to which the public eye admitted shall be provided with satisfactory means of suspension independent of the conductors.

62. Plant.

- Plant for the generation of electrical energy or for cooling purposes, oil engines or other prime movers, main circuit transformers, converters on rectifiers shall be subjected to the approval of the licensing authority.

63. Electric accumulators.

- Electric accumulators, unless installed in rooms or compartments specially reserved therefor, shall be completely enclosed together with the terminals in substantial casings constructed of, or lines with, insulating and fire resisting materials. Accumulators in coils or containers of celluloid shall not be installed, stored or used.

64. Electric heaters.

- Electric heaters or radiators shall not be used in any part of the place or building to which the public are admitted except with the consent of the licensing authority and subject to such conditions as he may prescribe.

65. Distribution boards and cables.

- A framed diagram or schedule indicating clearly the arrangement of circuits and sub-circuits electrical installation, the position of the distribution boards and the sizes of cable, shall be displayed in the building and shall be kept up to date.

66.

The electrical installation shall be in the charge of a competent electrician during the whole of the time the public are in the building.

67. Attendants.

- Attendants and all members of the staff employed in the building during an exhibition shall carry electric torches for use in emergency in the event of failure of the lighting.

68. Compliance of electric provisions under Electricity Act, 1910.

- The whole of the electric installations in the licensed premises shall comply in all respects with the provisions of the Indian Electricity Act, 1910 (Act IX of 1910) and of the rules made thereunder.Part-IV [Special Rules for Exhibitions by means of Touring Cinemas and Open Air Cinemas, given 'C' Class Licence] [Substituted vide O.G.E.No. 1565/7.11,1986-Notification No. 50712-Poll-C-26/86 Poll/1.9.1986.]

69.

No drapery and no unprotected combustible material other than such materials as may compose the floor shall be within 10 feet of the cinematograph.

70.

A bucket of sand and two buckets of water shall be placed close to the cinematograph. A large sponge shall be kept in one of the buckets of water.

71. [ [Deleted vide O.G.E.No. 1565/7.11.1986-Notification No. 50712-Poll-C-26/86 Poll/1.9.1986.]

***]

72.

No exhibition shall be held in a tent or any shelter or structure composed of or covered with combustible materials, or of a movable character, unless the cinematograph is operated from outside, and at a distance of at least 6 feet from such tent, shelter or structure.

73.

The licensee may shift the venue of the exhibition from place to place after giving due intimation of his programme and itinerary in advance to the licensing authority provided that all the rules and safety requirements are duly observed.

74. Non-electrical illuminant.

- Whenever any illuminant other than electricity is used for the lantern, its use and the apparatus for its production shall be subject to the approval of the licensing authority.

75. Smoking.

- No smoking shall be permitted in travelling cinema shows.

76. Cinema apparatus.

- The cinema apparatus shall be housed in a fire-proof enclosure :Provided that if the cinema apparatus is certified by the Electrical Inspector to be a touring cinema of the safety class, no fire proof enclosure need be provided, but a clear space of six feet (hereinafter referred to as the "Reserve Space") shall be railed off all round the cinema apparatus.

77. Rules of exhibition in tents, etc.

- In the case of exhibition given in tents or booths or in any shelter or structure composed of, or covered with, combustible materials or of movable character, the cinema apparatus shall be operated from outside such tent, booth, shelter and shall be placed in accordance with the proviso of Rule 76 at the distance of at least six feet therefrom.

78. Operator.

- No person other than a qualified operator employed by the licensee and holding a certificate granted by the Electrical Inspector or an apprentice duly authorised by the licensee under Rule 91 shall be allowed to enter or be in the enclosure or the "Reserved Space" while an exhibition is in progress.

79. Inflammable articles.

- No inflammable article shall be unnecessarily taken into or allowed to remain in, the enclosure of "Reserved Space"; no smoking shall be permitted therein and no naked light shall be used therein.

80. Unprotected combustible materials.

- No drapery and no unprotected combustible materials other than such materials as may compose the floor shall be within six feet of the cinema apparatus.

81. Fire fighting.

- The following fire fighting appliances shall be provided viz., two buckets of water, a damp blanket and one portable chemical fire extinguisher of pattern, class and capacity approved by the licensing authority and such other appliances as the licensing authority may prescribe; they shall be so arranged as to be readily available for use in case of fire within the enclosure. Two chemical refills should always be kept in hand for the fire extinguishers.

82. Fire resisting receptacles.

- All films not in the use shall be kept in securely closed fire resisting receptacles.

83. Exit.

- All adequate means of exit shall be provided as prescribed by the licensing authority.

84. Tents.

- Without prejudice to the generality of the foregoing rules, no tent, booth or similar structure shall be used for the purpose of a cinema exhibition if it is enclosed by a wall or walls which do not permit of adequate means of egress and which are erected within 30 feet of such tent, booth or similar structure.

85. Seating arrangements.

- The seating shall be so arranged as not to interfere with in free access to exits and passage and gangways leading to them shall, throughout the performance, be kept clear of all obstacles.

86. Rule No. 11 of Cinematograph Rules.

- The maximum number of persons to be accommodated in a temporary cinema shall be at the rate of 25 persons per 100 square feet of floor area after excluding the area of the entrances, the passage and gangways, the stage, the stair case and all places to which the public are not admitted.Part-V Operators and Apprentices

87. Operator.

(1)The operating cabin shall be in the charge of a competent operator who shall be not less than 18 years of age, and shall be present in the operating cabin during the whole time the machine is being operated.

(2)The operator shall satisfy, before the commencement of each performance, that all cables, leads, connections and resistances as also the fire extinguishing appliances in the enclosures are in proper working order.

(3)The [Electrical Inspector] [Substituted vide Orissa Gazette Extraordinary No. 374/27.3.1971.] may, for reasons to be recorded in writing, withdraw the certificate granted by him.

(4)In regard to the grant and withdrawal of certificate the [Electrical Inspector] [Substituted vide Orissa Gazette Extraordinary No. 374/27.3.1971.] shall act under the general supervision of the Chief Engineer (Electrical).

(5)The fee for grant of certificate shall be Rs. 10 and annual renewal shall be Rs. 5 only, but a duplicate copy may be granted on payment of Rs. 2.

88.

The operator in-charge shall be present in the enclosure and shall devote his whole attention to the cinema during the whole time that it is being operated.

89.

(1)Before the commencement at an exhibition, the operator-in-charge shall satisfy himself that all the cables, leads, connections and resistance as also the fire extinguishing appliances in the enclosures are in proper working order.

(2)The resistances, if not under constant observation, shall be inspected at least once during each performance. If fault is detected, current shall be immediately switched off until the fault is removed.

90.

The operators-in-charge shall not allow the film to travel through the machine at a greater speed than one hundred feet a minute.

91.

No person shall operate a cinema within the enclosure while under the influence of liquor or any other intoxicant. Violation of this rule will result in the cancellation of the operator's licence.

92.

Every person who holds a licence under Section 5 of the Act, shall furnish the licensing authority with a list of operators employed by him, and whenever any operator is engaged by him. He shall furnish the licensing authority and the Electrical Inspector [* * *] [Deleted vide Orissa Gazette Extraordinary No. 374/27.3.1971.] with particulars regarding him before he is allowed to commence work.Part-VI Appeal under Sub-section (3) of Section 6 of the Act

93.

An appeal under Sub-section (3) of Section 6 of the Act shall be preferred by the aggrieved person within 30 days of the communication to him of the decision of the licensing authority.Part-VII Miscellaneous Conditions

94.

The licensee shall comply with all the rules made under the Act.

95.

In addition to the condition prescribed by Sub-section (4) of Section 5 of the Act in the foregoing rule the following conditions shall be inserted in every licence granted under Section 3 :

(1)No firework shall be used as an adjunct to a cinematograph exhibition.[(1-a) No music shall be played outside the cinema hall through loud-speaker.] [Inserted vide Orissa Gazette Extraordinary No. 1565/7.11.1936. Notification No. 50712-Poll-C-27/86-Poll/1.9.1986.]

(2)Save as the licensing authority may, by writing order, permit no [* * *] [Deleted vide Orissa Gazette Extraordinary No. 1565/7.11.1936. Notification No. 50712-Poll-C-27/86-Poll/1.9.1986.] gramophone, band, drum, bell, horn, whistle, siren or musical instrument of any kind shall be employed or allowed to be used as an advertisement or attract attention in or outside the licensed place, nor shall any device be employed which is designed or serves to deliver the entertainment to persons outside the licensed place;

(3)No poster, advertisement, sketch, synopsis or programme of a film shall be displayed, sold or supplied either in or anywhere outside the licensed place which is likely to be injurious to morality or to encourage or incite to crime or to lead to disorder or to offend the feelings of any section of the public or which contains offensive representations of living persons.

(4)The licensee shall not display, or cause to be displayed, any photographs, picture or poster which depicts or purports to represent a scheme or shot which has been excluded from any film under the orders of the Central Board of Films Censors or the Central Government;

(5)[ At least 48 hours before any film is exhibited the licensee shall supply a synopsis of the contents of the film to the District Magistrate of the district in which the licensed building is situated:] [Substituted vide Orissa Gazette Part III-A, No. 7/12.2.1988 Notification No. 82945-Poll. C-32/87-Poll/7.12.1987.]Provided that District Magistrate may for reason to be recorded in writing relax the provisions of this sub-rule and accept in lieu of a proper synopsis, a hand bill giving a brief account of the film.

(6)The licensee shall not, without the permission of the licensing authority, assign, subject or otherwise transfer the licence or the licensed place of the cinematograph, nor shall the licensee without permission as aforesaid, allow any other person during the period of currency of the licence to exhibit the films in the licensed place.

(7)If any accident occurs in a licensed place and such accident results in personal injury or loss of life, the licensee shall give notice in writing of such accident to the licensing authority and the Electrical Inspector and to Government of Orissa within 24 hours of its occurrence, and if the accident results in loss of life, the notice shall be given by an express telegram to be confirmed in writing within 24 hours of the occurrence of the accident. Pending an inspection or investigation by the Electrical Inspector to Government or any officer specially appointed to assist him in this behalf, the licensee shall not interfere with or remove from the scene of the accident any electrical or mechanical apparatus, wiring, furnishing, etc., which may have been involved in accident.

96.

The licensee shall so regulate the exhibition of cinematograph films that at every performance open to the public approved films are exhibited, the approved films to be exhibited in relation to other films at every such performance being in the same proportion as one is to five or the present lower or higher approximation thereto.

97.

Only such films produced in India as are certified by the Central Government with the previous approval of the Film Advisory Board, Bombay, to be scientific films intended for educational purposes, films dealing with news and current events or documentary films shall be deemed to be approved films for the purpose of these directions.

98.

Nothing contained in these directions shall be construed as requiring the licensee-

(a)to exhibit at any performance more than 2,000 feet of approved films of 35 mm. size or the corresponding footage of approved films of 16 mm. size; or

(b)to exhibit any approved film for more than two weeks continuously; or

(c)to re-exhibit any approved film which has been shown for two continuous weeks; or

(d)to exhibit approved films to the full extent indicated herein-before in the event of sufficient number of length of approved films not being available for the time being.

99.

For the purpose of computing the corresponding footage of films of 16 mm. size in relation to films of 35 mm. size 400 feet of films of 16 mm. size shall be deemed to be equivalent to 1,000 feet films of 35 mm. size.Part-VIII Fees

100. [ [Substituted vide Orissa Gazette Extraordinary No. 1565/7.11.1986-Notification No. 50712-Poll-C-26/86-Poll/1.9.1986.]

The fees per annum for the grant of a fresh licence or renewal of a licence shall be charged according to the number of seats as per scale specified below :

(i)	A Class licence
	No. of seats	Licence fee
	(1) Up to 500	Rs. 525
	(2) 501 to 900	Rs. 675
	(3) 901 to 1,500	Rs. 325
(ii)	B Class licence
	(1) Up to 500	Rs. 315
	(2) 501 to 900	Rs. 405
	(3) 901 to 1,500	Rs. 495
(iii)	C Class licence
	(1) Up to 500	Rs. 105
	(2) 501 to 900	Rs. 135
	(3) 901 to 1500	Rs. 165

Duplicate of licence if applied for, may be given on payment of licence fee of Rs. 20.]

101. Open air.

- These rules do not apply to cinematograph exhibition given occasionally in the open air or in buildings not regularly used for such exhibitions. Licences for such exhibitions shall be granted by the Licensing Authority after satisfying himself of the temporary nature of the Exhibitions and the Licensing Authority shall impose such of the conditions laid down in the previous rules as seem necessary.

102. Repeal.

- Subject to the provisions of Rule 3 the Orissa Cinematograph Rules, 1939, are hereby repealed.AppendixForm of LicenceForm 'A'Annual/Temporary Licence under Section 5 of the Orissa Cinemas (Regulation) Act, 1954The building/place known as (*).........situated at (**).........within the town of.................in the district of...............is licensed under Section 5 of the Orissa Cinemas (Regulation) Act, 1954, as a place where exhibitions by means of a cinematograph may be given.This licence has been granted to (*)................ and shall remain in force until the...............; provided that the said ().............of any person to whom with the consent of the licensing authority the licence is transferred continues to own or manage the cinematograph used in the said (*)..............This licence is granted subject to the provisions of the Orissa Cinemas (Regulation) Act, 1954 and of the rules made thereunder, and to the conditions (set forth in the attached schedule).*. Name of building, etc.**. Name of street or Mohalla.***. Name of licensee.

of Conditions

1. All buildings or other regulations for observance at places of public amusement imposed by municipal bye-laws or by any other law or by rules under any other law for the time being in force, shall be strictly complied with.

2. The licensed building/place shall be maintained in all respects in conformity with the rules contained in Part III/IV of the Orissa Cinemas (Regulation) Rules, 1964.

3. The following fire appliances shall be provided, viz. (The licensing authority will enter here the number of fire appliances of various kinds, which are considered necessary and state where they are to be disposed).

4. The number of persons admitted at any one time into any (This condition may be omitted in the case of temporary licensee. Part of the licensed building/place shall not exceed the number specified below as the number of persons, who may be accommodated in such part...................The licensing authority will here enter the number of persons who may be admitted into the several parts of the building having special regard to the provisions of Rule 37.

5. No firework shall be used as an adjunct to a cinematograph exhibition.

6. Save as the licensing authority may by written order, permit,, no loud speaker, gramophone, hand drum, bell, horn, whistle, siren of musical instrument of any kind shall be employed or allowed to be used outside the licensed building/place as an advertisement or to attract attention, nor shall any device be employed which is designed or served to deliver the entertainment to person outside the licensed building/place.

7. The licensee shall not exhibit or permit to be exhibited any film than a film which has been certified as suitable for unrestricted public exhibition or for public exhibition restricted to adults and children in arms below the age of three by an authority constituted either under the Cinematograph Act of the year 1918 or of the year 1952 and which, when exhibited, displays the prescribed mark of that authority and has not been altered or tampered with in any way since mark was affixed hereto.

8. No poster, advertisement, sketch, synopsis or programme of a film shall be displayed, sold or supplied either in or anywhere outside the licensed building/place which is likely to be injurious to morality or to encourage or incite to crimes or to lead to disorder or to offend the feelings of any section of the public or which contains offensive representations of living persons.

9. [ At least 48 hours before any film is exhibited the licensee shall supply a synopsis of the contents of the film to the District Magistrate of the district in which the licensed building/place is situated : [Substituted vide Orissa Gazette Part III-A No. 7/12.2.1948-Notification No. 82045-Poll-C-32/87-Poll/17.12.1987.]

Provided that District Magistrate may for reasons to be recorded in writing, relax the provisions of this clause and accept, in lieu of proper synopsis a hand-bill giving a brief account of the film.]

10. The licensee shall, when and so often as Government may require, exhibit free of charge on such terms as regards remuneration as Government may determine, films and lantern slides provided by Government :

Provided that the licensee shall not be required to exhibit at one entertainment film or lantern slides, the exhibition of which will take more than 15 minutes in all, or to exhibit films or slides unless they are delivered to him at least 24 hours before the entertainment at which they are to be shown, is due to begin.

11. The licensee shall not, without the permission of the licensing authority, assign, sub-let or otherwise transfer the licence, the licensed building/place or the cinematograph nor shall the licensee, without permission as aforesaid, allow any other person during the period of currency of the licence, to exhibit films in the licensed building/place.

12. If any accident occurs in a licensed place, and such accident results in personal injury or is likely to have resulted in personal injury or loss of life, the licensee shall give notice in writing of such.accident to the licensing authority and the Electric Inspector and to Government of Orissa, within 24 hours of its occurrence and if the accident results in loss of life, the notice shall be given an express telegram to be confirmed in writing 24 hours of the occurrence of the accident. Pending an inspection or investigation by the Electric Inspector to Government, Orissa, or any officer socially appointed to assist him in this behalf the licensee shall not interfere with or remove from the scene of the accident any electricals or mechanical apparatus, wiring, furnishing, etc., which may have been involved in the accident.

13. The licensee shall not admit to any performance any person whose ticket therefor has been purchased otherwise than from an authorised booking clerk at the licensed place or from an agent whose name and place of business have been notified in advance to the District Magistrate as a suitable person to be appointed as agent for the sale of tickets.

14. The licensee will not exhibit or permit to be exhibited in the place in respect of which this licence is given, to any person who is not an adult, any film which has been certified by an authority constituted under Section 7 of the Cinematograph Act, 1918 (11 of 1918), as suitable for public exhibition restricted to adults.

15. No advertisement slides relating to sexual diseases and medicines to correct sexual disorder, or purporting to assist the childless in begetting children etc., shall be exhibited through slides in cinema halls.

16. Posters and pictorial publicity materials pertaining to cinematograph films which are a gross misrepresentation on the film itself and which, even though not clearly obscene or objectionably suggestive, shall not be displayed in a cinema hall.

17. The licensee shall regulate the exhibition of cinematograph film that at every performance open to the public approved films are exhibited, the approved films to be exhibited in relation to other films at every such performance being in the same proportion as one is to five or the nearest lower or higher approximation thereto.

18. Only such films produced in India are certified by the Central Government with the previous approval of the Film Advisory Board, Bombay, to be scientific films intended for educational purposes; films dealing with news and current events or documentary films shall be deemed to be approved film, for the purposes at their directions.

19. Nothing contained in these directions shall be construed as requiring the licensee :

(a)to exhibit at any performance more than 2,000 feet approved films of 35 mm. size or the corresponding footage of approved films at 16 mm. size; or

(b)to exhibit any approved film for more than two weeks continuously; or

(c)to exhibit approved films to the full extent indicated hereinbefore, in the event of sufficient number of length of approved films not being available for the time being.

20. For the purpose of computing the corresponding footage of films at 16 mm. size in relation to films of 35 mm. size 400 feet of films of 16 mm. size shall be deemed to be equivalent to 1,000 feet of films of 35 mm. size.

21. Adequate precautions shall at all times be taken for the prevention of accidents by fire or explosion and no smoking, fire or explosion and no articles capable of causing fire to film shall be permitted at any time within the licensed premises.

22. The furniture and other articles shall be so arranged as to afford free egress to persons in the room in the event of fire.

23. There shall be kept posted up-in large characters in the room-

(i)full instructions as to the action to be taken in cases of fire, and

(ii)full directions as to the means of escape from the room in case of fire.

24. Free access to the licensed premises shall be given at all reasonable times to any Magistrate or any Police Officer not below the rank of a Sub-Inspector of Police [or an Assistant Fire Officer] [Inserted vide Orissa Gazette Extraordinary No. 53/31.12.1993-Notification No. 59118.Poll-A-21/93/3.12.1993.] deputed by the District Magistrate or the Superintendent of Police or the Electrical Inspector, and every facility shall be afforded to such officer for ascertaining that the rules and conditions are duly observed.

25. Any accident, fire or explosion occurring within the licensed premises which is attended with loss of human life or serious injury to persons or property shall be reported immediately to the Officer in-charge of the nearest Police-station and by telegram or telephone where such means of communication are available.

26. If the Licensing Authority calls upon the holder of a licence by a notice in writing, to execute any repairs to the licensed premises which are in the opinion of such authority necessary for the safety of the premises the holder of the licence shall execute the repairs within such period, not being less than one week from the date of receipt of notice, as may be fixed by the notice.

27.

(1)There shall be prominently exhibited at each public entrance whenever the premises are open to the public a notice indicating in tabular form and in clear bold letters and figure-

(a)the title of each film to be shown on that day other than trailers and advertisement films;

(b)the approximate time of commencement of each film;

(c)whether each such film has received an 'A' certificate, or

(d)whether persons below the age of 18 years other than children below the age of 3 years will be admitted or not.

(2)The nature of any certificate received in respect of a Film Censor shall be clearly indicated by the letter 'B' or 'A' in any advertisement of the film displayed at the premises.

28. All fittings and fixtures in the film stores shall be constructed, for tire resisting materials and the entrance shall be provided with self-closing, close fitting door aid shall not communicate directly with the enclosure, the auditorium or any part of the building to which the public are admitted.

29. Whereas the owner or the person in charge of the management of cinema should paste or to give publicity of a film in obscene posters which has not been certified by Film Censors Board by means of obscene poster he will be liable to be punished under Section 7 of the Act.

30. Whereas the owner or persons in charge of cinema management are liable to take all possible measures for prevention of black-marketing of cinema tickets, and if it will be found that any attempt either secret or deliberate on the part of the owner or the persons in charge of management of the show house to co-operate or encourage black marketing the cinema tickets, is liable to be punished with a fine of Rs. 5,000 or cancellation of the licence or both based on the magnitude of the offence.

31. The employees under the Cinematograph Act are liable for compensation under the Workmen's Compensation Act, 1923.

32. [ The licensee shall not, without the permission of the licensing authority make any change in the charge of entry fee.] [Inserted vide O.G.No. 5 Dated 2.2.1996, Part III-A]

33. [ The licensee of a Cinema Hall may levy (Entertainment Tax for maintenance) service charges of fifty paise and twenty five paise only per ticket for air conditioned and non-air-conditioned theatres respectively.] [Added vide O.G.No. 44, Dated 30.10.1998.]

34. [ The licensing authority shall dispose of the application of a Cinema Hall owner for enhancement in the entry fees of the Cinema tickets within a period of fifteen days from the date of receipt of application. If the licensing authority fails to dispose of the application within the stipulated period, it shall be deemed that there is no objection for enhancement of entry fees by a Cinema Hall owner.] [Added vide O.G.No. 12, Dated 19.3.1999.]

Form 'B'[See Rule 11]Temporary Permit for Exhibition under the Orissa Cinemas (Regulation) Act, 1954Whereas (full name and address) has applied for the renewal of his licence and the said licence has been retained in my office pending disposal of his application, he is hereby permitted temporarily to exhibit films in...........(here enter particulars of premises) under the Orissa Cinemas (Regulation) Act, 1954 for the period of..............from this date, subject to the provisions of Rule 11 of the Orissa Cinemas (Regulation) Rules, 1964.Issued this............day of.................20................Form 'C'[See Rule 40]This is to certify that..........of............is a qualified operator under rule of the Cinema (Regulation) Rules, 1964.This certificate shall continue in force till...........day of..........Electrical Inspector

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