Section 52 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
52.
Every permanent cinema building shall satisfy the following requirements:-(1)Such building has a road frontage on the public thoroughfare upon which the site of such building abouts;(2)Suitable booking windows for the various classes are provided within the building in such a position that there is room for queues of would be purchasers of tickets to form up within the premises without causing any obstruction to traffic on the public road;(3)Suitable handrailing [1.2 metres] [Substituted by G. O. Ms. No. 3999, Home, dated the 23rd November 1962.] high in front of booking windows shall be provided to enable would be purchasers of tickets to form up queues within the premises. The handrailing should be of galvanized iron pipes at [0.2,286 m. to 03.048 m.] [Added by G. O. Ms. No. 1746, Home, dated the 21th August 1989.] centres in tabular posts as per specification No. 88 of the Madras Detailed Standard Specification or reinforced concrete work or wood work and should be so located that the width of the passage is not less than [60 cm] [Substituted by G.O. Ms. No. 3999, Home, dated the 23rd November 1962.];(4)Suitable shelters shall be provided for protecting the would be purchasers of tickets standing in queues from sun and rain. The shelters may be of permanent pucca construction or of a light type of construction with asbestos cement sheets over steel or precast reinforced concrete members. The shelters should be so arranged that they do not affect light and ventilation and at the same time afford protection against sun and rain for the would be purchasers of tickets standing in the queues;(5)The handrailing and shelter mentioned in sub-rules (3) and (4) above shall be sufficient to accommodate at least one-third of the number of the would-be purchasers of tickets; and(6)Suitable means of entrance and exit are provided for the public in such frontage [not less than five metres in width and shall open on public thoroughfare; and] [Added by G. O. Ms. No. 1746, Home, dated the 21th August 1989.](7)In addition, there shall be not less than two reserved entrance and exists in the compound wall for the free movement of persons and for facilitating rescue operations in times of emergency [and each of such entrance and exit shall be of not less than five metres in width] [Inserted by G.O. Ms. No. 1746, Home, dated the 21th August 1989.]. The entrance and exit ways shall be separate and distinct.
