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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(iv) in The U.P. Cinematograph Rules, 1951

(iv)The projection room shall be substantially constructed of fire-resisting material and shall be so placed as to be outside the main building forming the auditorium. Provided that in case of cinemas existing the time of commencement of these rules, this requirement may be expressly waved by the Licensing Authority. Before waiving the above requirement the Licensing Authority shall personally satisfy it self that the alternative arrangement proposed is such as will provide sufficient precaution against the extension of fire from the projection room or the auditorium.