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 97] [Entire Act]

State of Haryana - Subsection

Section 97(17) in Punjab Cinemas (Regulation) Rules, 1952

(17)The projection room shall be located in a closed building in the centre of the premises. Such projection room may be part of the structure accommodating public toilet canteen, kitchen, shops and other such amenities. Sufficient care shall be taken to see that the light from these structures does not fall on or obstruct the proper viewing of the projection. Where car bays are provided at the back of the projection room also, the area shall be so elevated that proper view is obtained of the screen.[Part IX] [Part IX Added by Haryana Notification dated 29.9.1989.] Special Provisions Relating to Video-Cinemas