Section 20(4) in Maharashtra Cinemas (Regulation) Rules, 1966
(4)The enclosure shall be placed outside the cinema building, and where such Cinema consists of a temporary or quasi-permanent structure the enclosure shall be at a distance of at least 90 cms. from such structure. Where the licensing authority is satisfied that any enclosure is fire-proof and separated from the auditorium by a fire-proof wall or is of opinion that it is impracticable or in the circumstances unnecessary' for securing safety that the enclosure should be outside the building or at a distance from the structure, as the case may be, he may by express words in the licence dispense with such requirements :Provided that, a space of 61 cms. in width at the sides and in the front of the enclosure, and a space of 1.8 m. at the back in which the door is situated, shall be kept clear all round the enclosure.
