27. Period and extent of licences to travelling cinemas.
(1)The Licensing Authority may grant a licence to travelling cinema initially for a period not exceeding six months.(2)the licence granted under sub-section (1) may be extended for a further period not exceeding six months provided the following conditions are fulfilled -(a)during the period from April 1 to October 15 ceiling fans, in such numbers and of such size as may be approved by Licensing Authority are provided in the auditorium;(b)at least two power driven exhaust fans of not less than 24 inches size are provided in the auditorium;(c)on three sides of the auditorium a twelve feet high wall of a non-inflammable material like tinsheets, mud or mortar or bricks is provided; (d) all exit doors provided in the auditorium are according to the specification laid down in sub-rule (15) of Rule 8 and in proportion to its seating capacity that is one door for every 150 persons;(e)if the roof of the auditorium is covered by a tent or any other cloth, such cloth shall not touch the ground on any side except towards the screen. The tent shall, however, be fixed securely to pegs on the ground;(f)chairs or benches shall be provided for all the classes and a space of 15 inches shall be kept between the rows;(g)the screen and cinematograph apparatus shall be so maintained as to ensure satisfactory visibility and audibility;(3)The license granted under sub-rule (1) or extended under sub-rule (2) shall be valid only within the territorial jurisdiction of the licensing authority.(4)In granting or extending the licence, preference shall be given to licensees who keep their own generators and provided coolers in the auditorium.
