Section 15 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
15.
No licence shall be granted under the Act for the use of any temporary building or enclosed place for public entertainment or resort unless.(a)it is provided on all sides with an open space which in no part less than four feet in width:Provided that the Commissioner may, on the recommendation of the Health Officer, grant a licence where the open space is not less than 20 yards in width;(b)its eaves have a height of not less than eight feet; and(c)every doorway in it is not less than six feet in height and not less than four feet in width.
