Section 46 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
46.
Licence to Video Games Parlour shall be granted by the Commissioner, after considering the objections from the members of the public and upon the conditions that.(a)the licensee shall not permit more than three persons, including children, per machine;(b)the licensee shall not open the Video Games Parlour before 10.00 a.m. and shall not keep it open after 10 p.m.;(c)the licensee shall not allow any child in school uniform below the age of fifteen years to play in the Video Games Parlour except on Sundays and holidays or being accompanied by its parent, from 10 a.m. to 3 p.m.;(d)the licensee shall not allow the premises of the Video Games Parlour to be used for the purpose of gambling or betting in any manner;(e)the licensee shall not allow any chance machine and chance games such as Good Luck, Poker Games, Skill Ball in the Video Games Parlour;(f)a register showing the name, age and address of the person who visits the Video Games Parlour with time of entry and time of exist shall be maintained and kept in the Video Games Parlour for inspection by Police authorities;(g)the licensee shall make arrangements for parking of vehicles and there shall not be any obstruction to the traffic;(h)the music played in the Video Games Parlour shall not, under any circumstance, be audible beyond fifteen feet;(i)the licensee shall comply with the provisions of the rules relating to building, electrical installations and fire;(j)the licensee shall not permit smoking inside the Video Games Parlour;(k)the premises of the Video Games Parlour shall be provided with reasonable, sufficient number of spittoons in suitable places;(l)the licensee shall keep the premises of the Video Games Parlour clean and in a reasonable state of sanitation;(m)the licensee shall have the licence displayed in the premises of the Video Games Parlour;(n)the licensee shall provide emergency lights in the premises of the Video Games Parlour at suitable places;(o)the licensee shall extend all facilities to the inspection staff and any defects pointed out then and there by them shall be rectified, failing which his licence is liable to be cancelled.
