No licence shall be granted under the Act for the use of any temporary building for public resort or entertainment unless -(a)the building is provided on all its sides with an open space which in no part thereof shall be less than 50 yards in width :Provided that the Executive Officer with the sanction of the Magistrate of the district may grant a licence for any such building with an open space of not less than 20 yards in width;(b)the eaves of the building have a height of not less than eight feet, and(c)every door-way in the building is not less than six feet in height and four feet in width.
