Section 13(ix) in The U.P. Cinematograph Rules, 1951
(ix)the Medical Officer of Health shall be responsible for periodical inspections of all cinemas licensed under the Cinematograph Act, 1918 (II of 1918), situated within the municipal limit to see that sanitary conveniences and arrangements for making the premises clean as provided under the rules are being compiled with and any instructions given in this regard as laid down in the rules shall be compiled with by the management within the time specified.
