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 17] [Entire Act]

State of Bihar - Subsection

Section 17(3) in Bihar Cinemas (Regulation) Rules, 1974

(3)No building shall be licensed unless the licensing authority is satisfied that the arrangement of the building is such that it can be emptied of the audience immediately on the occurrence of fire or of any other sudden emergency.