Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 28 in The M.P. Cinemas (Regulation) Rules, 1972

28. Main circuits.-

All cinemas when lighted by electric light shall have preferable three separate and distinct main circuits and these circuits shall be :-
(A)for the stage;
(B)and (C) for the auditorium corridors, exits and other parts of the premises open to the public.
The circuits (B) and (C) shall be so arranged that the lights in the auditorium corridors, exits and other parts of the premises open to the public shall be as far as possible equally distributed on the two circuits.The two circuits (B) and (C) shall not be combined in one fitting nor shall the wires or leads, leads for one circuit be placed in the same casing or tube as those of the other circuit.