Section 19 in The M.P. Cinemas (Regulation) Rules, 1972
19. Sanitary conveniences.-
(1)Every cinema shall be provided with sufficient and separate water closer or privy accommodation as also urinal accommodation for the use of the males and females.(2)In the case of cinemas within limits of municipality, suitable urinals as approved by the municipality at the rate of not less than 2 per cent and latrines at the rate of not less than 1 per cent of the number of individuals to be accommodated in such premises shall be provided in suitable places. Separate accommodation shall be provided for males and females. They shall be so constructed as to cause no nuisance.(3)Where the auditorium consists of more than one floor, latrines and urinals at the above scale shall be provided for each floor :Provided that a minimum of one latrine and one urinal shall be provided on each floor.(4)If in the case of any cinema constructed before the coming into force of these rules, the licensing authority is satisfied that urinals and latrines cannot be conveniently provided at the rates specified in sub-rule (2) or (3), such cinema may provide such scale of urinals and latrines were prescribed immediately before the coming into force of these rules.(5)Sub-rules (1) and (2) shall be applicable to louring cinemas subject to the condition that the construction of urinals and latrines shall be of temporary nature and shall be such as may be approved by the Executive Engineer/Sub-Divisional Officer concerned and by the District Medical Officer of Health having jurisdiction over the area in which the cinema is situated.
