Section 62 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
62.
(1)Every building shall be provided with an adequate number clearly indicated entrances and exists so placed and maintained as readily to afford the audience ample means of safe movement, and with a passage [1 metre] [Substituted by G.O. Ms. No. 3999, Home, dated 23rd November 1962.] width for every ten rows of seating accommodation. By adequate is meant [1.5 linear metres] [Substituted by G.O. Ms. No. 3999, Home, dated 23rd November 1962.] of exit way for [45 square metres] [Substituted by G.O. Ms. No. 3999, Home, dated 23rd November 1962.] of sitting space inside.(2)[ A common place of egress may serve as the exit, for the floor and the first tier of the auditorium, provided the capacity of such place of egress is equal to the aggregate capacity prescribed by these rules for the necessary outlets from floor and tier.] [Substituted by G O. Ms. No. 655, Home, dated 5 March 1980.](3)If the floor or any tier of the auditorium is divided into two or more separate exits as prescribed in the rules shall be provided for each such part.(4)All doors shall open outwards and shall be distributed round the hall and merely at one end or side.(5)The words No exit' shall be painted over all doors or opening which are in sight of the audience but which cannot be used as exits.The word 'Exit' shall be painted over all exit doors. The words 'No Exit' and 'Exit' shall be painted in letters of [15 cm] [Substituted by G.O. Ms No. 3999, Home, dated 23rd November 1962.] high and [2.5 cm] [Substituted by G.O. Ms No. 3999, Home, dated 23rd November 1962.] thick.(6)A notice shall be clearly painted on the exit doors indicating the method of opening.(7)Each exit notice shall be illuminated by a light; Such lights shall be kept burning the whole time the public are on the premises.
