Section 24I in Maharashtra Cinemas (Regulation) Rules, 1966
24I. [ Car parking space. [Inserted by G. N. of 9.6.1986.]
(1)The percentage of car parking space in a cinema shall be according to the population of the town or city where the cinema is situated as given below :-(a)in Greater Bombay 4 per cent, of the total number of seats;(b)in cities having population of and above 5 lakhs, 2 per cent, of the total number of seats;(c)in cities having population between 1 to 5 lakhs, 1 per cent, of the total number of seats; and(d)in towns and places, having population below 1 lakh, 0.5 per cent, of the total number of seats :Provided that, if there are residential premises or office premises or both, within the near vicinity of a cinema, additional car parking space shall be provided in accordance with the regulation if any, laid down by the respective Municipal Authority, within those jurisdiction the cinema is situated.Explanation. - The above percentage except in the case of Greater Bombay includes space required for parking public vehicles, scooters, cycles and any other similar vehicles.(2)The car parking space for each motor vehicle shall be 5.5 meters x 2.5 meters.
