Section 53 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
53.
The building shall be provided on at least three of its sides with an open space of not less than 6.10 metres in width or of such greater width as may be required by the licensing authority for parking the number of cars which would be normally attracted, and for the purpose of the free movement of persons and for facilitating rescue operations in times of emergency:Provided that in the case of a building where the licensee has provided adequate parking space for cars either in the basement or ground floor over which the auditorium is located, or in the vicinity of the building, acceptable to the licensing authority, there shall be an open space of not less than 3.05 metres on all sides of the building except on the rear side, for the free movement of persons and to facilitate rescue operations in times of emergency:[Provided further that in the case of a building with shopping complex, the licensing authority shall consider the requirement of open space, in consultation with the authorities or the Planning Department, Police Department. Fire and Rescue Services Department and the Public Works Department, keeping in view the number of persons expected to visit the shopping complex as well as the cinema theatre and other aspects concerning free movement of persons and vehicles and the space required to facilitate rescue operation in times of emergency.] [Substituted by G. O. Ms. 132.0, Home (Cine.I), dated 6th September 1995.](2)The caves of the building shall have a height of not less than [3.10 m.] [Substituted by G. O Ms. No. 3999, Home, dated the 23rd November 1962.].(3)[ In the case of a building with more than one story, where the licensee has provided parking space for vehicles in the basement, the vertical height of the parking stalls in the basement shall, in no case, be less than 2,10 meters from the floor level.] [Added by G.O. Ms.No. 1276 SRO A.144/87, dated the 28th May 1987.]
