Section 9 in The M.P. Cinemas (Regulation) Rules, 1972
9. Construction.-
(1)No cinema shall be constructed underneath or on the top of any other building.(2)No open space shall be allowed under the floor of the auditorium.(3)The floor, roof, private boxes, balconies, galleries, tiers, partitions, ventilators and every room, lobby, corridor, staircase and passage devoted to the use of the public shall, subject to the provisions of the proviso to sub-rule (1) of Rule 8, be constructed of fire-resisting materials. No wooden posts shall be allowed for the support of galleries and tiers.(4)No soft wood or other inflammable wall linings, partitions, screens or barriers shall be used in any part of the auditorium and no cavities shall be left behind any linings.(5)The fronts of private boxes and each tier shall be formed of fire-proof materials, except the capping of boxes which may be of wood.(6)Nothing in this rule shall apply to premises duly licensed in any part of the State for use for cinematograph exhibition before the coming into force of these rules :Provided that open spaces under the auditorium and stage in such premises, where they exist, shall not be rented or used as godowns but may be used for storing cinema implements, such as advertisement boards and trolleys, if they are properly arranged and taken care of.
