No licence shall be granted under the Act for the use of any permanent building for public resort or entertainment unless -(a)the building is provided on at least three of its side with an open space of not less than 20 feet in width or of such greater width as may be required by the Executive Officer;(b)the eaves of the building have a height of not less than ten feet,(c)every door-way in the building is not less than eight feet in height and five feet in width; and(d)the windows of the building are of such dimensions and number and in such situations as may be required by the Executive Officer and the aggregate area of all the windows in each of the place to which the public are admitted is not less than one-tenth of the floor area thereof :Provided that the Executive Officer in consultation with the Health Officer may-(i)permit the use of extractors or other artificial means of ventilation to provide for a sufficient supply of fresh air in the building in lieu of all or any of the windows required under Clause (d); and(ii)require such extractors or other artificial means of ventilation to be provided in addition to the windows required under the said clause.
