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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Tamilnadu - Subsection

Section 74(1) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(1)The electric lighting of the premises shall have at least three separate and distinct main circuits as follows:-
(i)For the enclosure and thence through a dimming regulator to the central lighting of the auditorium;
(ii)For the remaining half of the auditorium, passage ways, stairways, exit and parts of the building open to the public; and
(iii)For the remaining half of the auditorium, passage ways, stairways, exit and parts of the building open to the public.
The control of the circuits in respect of the two halves of the auditorium referred to in clauses (ii) and (iii) shall be remote from each other;Where the general lighting of the auditorium is controlled from within the enclosure, there shall also be separate and independent means of control outside of and away from the enclosure. A competent person shall be appointed to be present and to be in charge of the general lighting when the public are on the premises.