Section 70 in The Assam Cinemas (Regulation) Rules, 1960
70.
These rules shall be subject to conditions of every licence and every licence shall also be issued subject to the following conditions regarding apparatus and its operation being observed:ConditionsA. (1) The projector and the illuminant shall be entirely closed in a casing of fire resisting material except for such openings as are necessary for effective manipulation and ventilation.(2)Any electric wiring or terminals fitted within the casing shall be so placed that it shall be impossible for films in use in the projector to come in contract with them.(3)Each electric circuit on the projector shall be fitted with a separate switch controlled from outside the casing, and so placed as to be within reach of the operator when standing at the projector.(4)The hear of the illuminant, and its position in relation to the optical system, shall be such that it is impossible for the rays of light to ignite a stationary film.This requirement shall be considered as met if a film stationary in the film-gate fails to ignite within a period of three minutes.B. (1) The projector shall be fitted with film boxes of fire-resisting material, which shall be made to close in such a manner and shall be fitted with film-slots so constructed as to prevent the passage of flame to the interior of the box.(2)The film-boxes fitted to the projector shall be so constructed as to be easily detachable from the apparatus.(3)All films shall be contained in film-boxes, which shall be attachable to or removable from the projector without being opened, so that at no time shall a film be exposed except the portion necessary for trading up.(4)During an exhibition, not more than there film-boxes (including the two actually attached to the projector) shall be in the enclosure or reserved space, as the case may be, at any time. If further film-boxes are required, they shall be kept in closed metal boxes outside the enclosure reserved space, as the case may be, and, if in the building, in a place approved by the Licensing Authority and subject to the prescribed requirements as to limitations of quantity and weight.C. All electric conductors shall be of adequate size for the current they have to carry and shall be efficiently covered with insulating material and shall be either (i) placed out of reach of persons in the auditorium and where they are not liable to damage, or (ii) protected against injury by suitable castings.(2)Resistances shall be made entirely of fire-resisting material, and shall be so constructed and maintained that no coil or other part at any time shall become unduly heated. If inside the auditorium, they shall be adequately protected by a wire guard or other efficient means of preventing accidental contact, and shall not be placed within reach of persons in the audience.(3)The operator shall satisfy himself before the commencement of each performance that all cables, leads, connections, resistances and fuses are in proper working order. The resistances, if not under constant observation, shall be inspected at least once during each performance. If any fuel is directed current shall be immediately switched of, and shall remain switched of until the fuel has been remedied.(4)The projector circuit shall be independently protected by a double-pole switch and fuses properly enclosed and placed near the source of supply or the point of connection with the general lighting supply, as the case may be:Provided that where the current does not exceed five amperes and the connection of the projector circuit to the general lighting supply is made by means of connector as described in paragraph (5) below, such a connector may be used in substitution for a double-pole switch.D. Rewinding of films. - No rewinding of films shall be done within the enclosure or reserved space, as the case may be, nor in any room or space to which the public have access or in which any illumination other than electric light in enclosed bulbs is employed. Smoking in the vicinity when rewinding is done, is prohibited.E. Emergency lighting. - An efficient portable electric battery or torch with an efficiency protected bulb shall be available in the reserved space and in the enclosure and the rewinding room or space throughout the performance and previous or subsequent film winding or rewinding processes.Such other lighting as the Licensing Authority may require shall be provided for the safe exit in emergency of the audience in addition to the normal lighting system installed in the premises.F. Location of projector and allied apparatus. - (1) No portable apparatus shall be so placed in any auditorium or communication passage way as to interfere with entrance and exit of the audience nor so that any ignition of film might prevent safe exit.The Projector shall be placed on a firm support.(2)Amateur Standard Apparatus. - No projector other than an Amateur size projector shall be used on any premises within the auditorium unless provided with either permanent or temporary enclosure.(3)(i)Reserved space. - If such an Amateur size projector be worked without an enclosure it shall be situated within a space known as the 'Reserved Space' into which no person other than the operators shall be allowed during an exhibition. This space shall be ample for the operators and the necessary apparatus and safety utensils.(ii)"Fire precautions in reserved space with Amateur Standard Projector. - One bucket of sand, one bucket of water and a blanket shall be kept within the reserved space. A large sponge shall be kept in the bucket of water. No naked light nor any light other than an efficiently protected electric bulb light, no matches or smoking materials shall be within the reserved space.(4)Full size apparatus. - Such apparatus usually of 36 m/m width or over shall, if placed within the auditorium or in any portion of the premises or where persons other than the operators resort during performances, only be used within the approved type of permanent enclosure for permanent cinemas or within the temporary enclosure of condition G below:Provided that the operation of a full sized apparatus shall not be permissible from a room adjoining an auditorium unless that room complies in every respect with the requirements for a cinema enclosure;Provided further that the operation of a full sized apparatus without enclosure shall be permissible from a verandah of a building under the following conditions:(i)The verandah be of fire-resisting material in any part within ten feet of the apparatus.(ii)No person other than the operators are allowed on the verandah within ten feet of the apparatus.The area so formed shall be a reserved space.(iii)The doorway, window or other aperture through which the beam of light is protected be securely closed throughout the exhibition with a fire-resisting screen in which shall be not more than two orifices for the operation of the apparatus. Such orifices shall not be larger than 8 inch by 8 inch, and each shall be provided with a stout sheet of glass further protected by a falling shatter of fire-resisting material in such a way that each can be instantly released by the operator in case of need.(iv)Any other doorway, window or aperture within ten feet of the apparatus be entirely blocked with a fire-resisting screen in which there shall be no opening of arty description.(v)If a doorway be blocked under the provisions of sub-Clauses (iii) and (iv) above, there shall be available other doorways in sufficient number and so placed as to ensure ready entrance and exit to the audience from the auditorium.(vi)Fire precautions at the projector. - No drapery and no unprotected combustible materials other than such materials as may compose the floor shall be within ten feet of the cinematograph, nor shall naked rights, matches or smoking utensils or tobacco be taken within the reserved space of (ii) above. Two chemical fire extinguishers, two buckets of water, one of which shall contain a large sponge an a blanket shall be kept at the projector.G. Temporary enclosure. - The requirements for a temporary enclosure are as follows:(1)Construction. - A smoke proof box constructed of sheet iron or steel on a substantial frame work and securely fastened together. The internal height from floor to roof shall be at least 8 feet. If one machine is to be operated the floor space shall not be less than 48 square feet. If more than one machine is to be operated therein an additional 24 square feet shall be provided for each additional machine. The enclosure shall otherwise itself conform in every other respect to a permanent enclosure:Provided that, if the temporary enclosure be 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 asbestos sheeting or other approved type of fire-resisting material on a substantial fire-resisting frame work.(2)Electrical and other accessory apparatus. - All apparatus situated therein shall similarly conform to that in a permanent enclosure, subject to such apparatus being of a portable and not of a permanently fixed nature.(3)General working. - The requirements regarding care in working, fire-fighting appliances, prohibition of inflammable materials, lights, matches, smoking utensils, film rewinding and admission of the public prescribed for permanent enclosure in permanent cinemas shall apply to temporary enclosure for occasional exhibitions.
