Section 20(4) in The M.P. Cinemas (Regulation) Rules, 1972
(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 three feet 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 two feet in width at the sides and in the front of the enclosure, and a space of six feet at the back in which the door is situated shall be kept clear all round the enclosure.
