Section 261(3) in Chennai City Municipal Corporation Act, 1919
(3)Where the commissioner is of opinion that the means of egress from any [structure] [Substituted for the word 'building' by section 126 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] are insufficient to allow of safe exit in the event of fire, he may, with the sanction of the [standing committee] [Substituted for 'circle committee concerned' by Tamil Nadu Act 22 of 1971.], by notice, require the owner or occupier of the [structure] [Substituted for the word 'building' by section 126 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] to alter or reconstruct any staircase in such manner or to provide such additional or emergency staircase as he may direct; and when any [structure] [Substituted for the word 'building' by section 126 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).], booth or tent is used for purposes of public entertainment he may require, subject to such sanction as aforesaid, that it shall be provided with an adequate number of clearly indicated exits so placed and maintained as readily to afford the audience ample means of safe egress, that the seating, be so arranged as not to interfere with free access to the exits, and that the gangways, passages and staircases leading to the exit shall, during the presence of the public, be kept, clear of obstructions.Control Over Waters, Etc.
