Section 29(4) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
(4)In the case of a temporary building, the licensee shall not permit or suffer -(a)any light to be affixed to the side walls or posts of such building or place; or(b)any light to be placed within five feet of the walls or roof of such building or place; or(c)any firework to be ignited by his servants within 100 yards of any part of the outer walls or fencing of such building or place; or(d)smoking within such building or place.
