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State of Odisha - Section

Section 27 in The Orissa Cinemas (Regulation) Rules, 1964

27. Exits.

(1)No building shall be used for cinema exhibition to which the Act applies unless it is provided with an adequate number of clearly indicated exits so placed and maintained as readily to afford the audience ample means of safe egress, and with a passage 8 feet in width for every ten rows of seating accommodation.Explanation - The expression 'adequate' shall mean 5 linear feet of exit way for every 500 square feet of sitting space inside.
(2)A common place of egress may serve as the exit for the floor and 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 such floor and tier.
(3)If the floor or any tier of the auditorium is divided into two or more parts, 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 auditorium and not merely at one end or side.
(5)All exit doors shall be kept unbolted during the performance. All the top and bottom bolts of such doors shall, wherever possible, be capable of operation from one central handle on each pair of doors.
(6)The word 'No exit' shall be painted over all doors or openings which are in sight of the audience but which cannot be used as exits.
(7)A notice shall be clearly painted on the exit doors indicating the method of opening.
(8)Each exit notice shall be illuminated by a light; such light shall be kept burning during the whole time the public are in the premises.The exit signs shall, in addition to the ordinary bulb, have an auxiliary bulb the supply to which shall be provided from batteries or accumulators. The switch for this auxiliary supply shall be provided in an early accessible place outside the auditorium.
(9)The public may leave at the and of a performance or exhibition by any exit door.
(10)No chair shall be placed in any passage, gangway or staircase.
(11)No person shall be permitted to sit in any gangway or between the screen and the barrier referred to in Rule 41.