Section 38 in The Assam Cinemas (Regulation) Rules, 1960
38. Approved design laterines etc.
- (i) The design and description of every sanitary convenience in the premises shall be such as may be approved by the Public Works Department and the Public Health Department and its construction and situation shall be subject to the approval of the Licensing Authority.(ii)The site and situation of every sanitary convenience shall be such that no effluvia therefrom can arise within the rooms of the premises.(iii)No sanitary convenience shall communicate with any room except through the open air or through an intervening air space.(iv)Every sanitary convenience shall be under cover and so partitioned off as to secure privacy and shall have proper door and fastenings.
