Section 19(4) in Maharashtra Cinemas (Regulation) Rules, 1966
(4)If in the case of any cinema constructed -(a)in Greater Bombay, before the coming into force of these Rules, and(b)elsewhere, before the 20th day of December, 1950.the licensing authority is satisfied that urinals and latrines cannot be conveniently provided at the rates specified in sub-rule (2) or (3). such cinema may provide such scale of urinals and latrines as were prescribed immediately before the coming into force of these Rules or before the 20th day of December, 1950, as the case may be.
