Section 5 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
5.
[(1) The rules in Parts I-A, IV, V, VI and VII and Forms C, D, E and F printed in large type, together with the name and address of the licensee affixed thereto, shall be kept during public entertainment always pasted in some conspicuous place at the principal entrance at a height of not more than 1.25 metres from the floor so that any person entering the licensed premises may acquaint himself with such rules and, on noticing any breach of them may report the same to the licensing authority.] [Substituted by G. O. Ms. No. 658, Home, dated the 15th March 1958.](2)[ A copy of the Cinema Operator's Manual published by the Board of Examiners for Cinema Operators constituted by the Government shall be kept in the licensed premises.] [Substituted by G.O. Ms. No. 2822, Home, dated the 7th October 1959.]
