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State of Tamilnadu - Section

Section 102 in The Tamil Nadu Cinemas (Regulation) Rules, 1957

102. [ [These rules were substituted for rule 102 by G.O. Ms. No. 1654, dated 15th December 1999.]

The licensee shall provide such sanitary convenience as may be prescribed by the licensing authority for the exclusive use of each sex according to the scale laid down in rule 55 of Part IV and shall cause the same to be maintained in good order and sanitary condition.