Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(c) in The Punjab Cinemas (Regulation) Rules, 1952

(c)Parallel to the line of the seating so as to provide direct access to exits : provided that not more than one gangway for every 10 rows shall be required.
(ii)All gangways, exists and the treads of steps and stairways shall be maintained with non-slippery surfaces.
(iii)Druggets, matting and floor covering if provided in gangways, shall be securely fastened to the floors.
(iv)The exists of the gangways, and passages leading to exists shall be kept clear of all obstructions other than rope barriers provided in accordance with sub-rule (iv). On no account shall extra seats be placed in the gangway or spectators be allowed to stand in the gangway at the time of performances in such a way as to block or effectively reduce their width.
(v)If steps have to be inserted in a gangway or passages there shall be not less than 3 steps at any one place. The treads shall not be less than 15" wide and shall be of uniform width and height.
(vi)Rope barriers in gangway or elsewhere shall be fitted with clips or fastenings which will part in the centre on slight pressure and shall not trial on the floor.
(vii)Guard rails not less than 3 feet 6 inches above floor level shall be provided on the parapet at the foot of gangway in galleries where the incline of the gangway exceeds 15 degrees.