Section 36 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
36.
The licensee shall not permit a greater number of persons to be accommodated than the number prescribed which shall not exceed 1,000 and which shall be determined by calculating at the rate of 20 persons per 100 square feet of floor area in respect of such portions as are provided with chairs having backs and arms, and at the rate of 25 persons per 100 square feet of floor area in respect of other portions, after excluding the area of the entrances, the gangways and passages, the stage, the staircases and all places to which the public are not admitted.
