Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(6) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(6)When the area of such building or place exceeds 1,000 square feet, at least one additional special exit per 500 square feet of additional space shall be provided in the exterior walls of such building or place of suitable distances. Each of such special exits shall be eight feet in height and not less than eight feet in width. Such special exits may be closed whilst such building or place is being used as a place of public entertainment or resort, but the means adopted for using them, in cases of emergency, shall be specified in item 5 of the licence. The special exits may be made of covered or closed by mat, screen, tatties on split bamboo frames and fastened by twine, or similar material which can be removed by a slight pressure from inside the building:Provided that where the building or enclosed place is not an entirely roofed or covered structure as in sports stadiums, the number of special exits may with the permission of the Commissioner, be provided at the rate of not less than one special exit for every 500 persons prescribed as the maximum seating capacity under these rules.