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State of Uttar Pradesh - Section

Section 29 in The U.P. Cinematograph Rules, 1951

29. Enclosure for travelling cinemas or special cinematograph exhibition.

- A "Temporary enclosure" shall fulfill the following requirements:
(i)Construction - It shall consists of a smoke-proof box constructed of sheet iron or steel on a substantial framework and securely fastened together. The internal height from the floor to roof shall be at least ten feet. The floor shall be 48 square feet if one machine is operated and 24 square feet for every additional machine shall be necessary. The room shall be of such width as may allow sufficient space behind the machine for operators to pass easily. The building shall in every other respect conform to the requirements of a projection room in a permanent building: Provided that, if the temporary enclosure is kept in situ or stored on the premises and does not travel with a portable apparatus thereby avoiding risk of breakage, such enclosure may be of asbestos sheeting or other type of fire-resisting material on a substantial fire-resisting framework, the type of fire-resisting material used shall be approved by the Regional fire Officer.
(ii)Electrical and other necessary apparatus - All apparatus within a temporary enclosure shall likewise satisfy the requirements prescribed for similar apparatus in a permanent building except that such apparatus may be of a portable type.
(iii)General working - The rules regarding fire-fighting appliances, prohibition of inflammable material, smoking, lights, matches, film re-winding and non-admittance of persons other than operators, the licensee or technician, prescribed for projection rooms in permanent building shall apply to temporary enclosure.