Section 79A(4) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(4)(a)Semi-permanent cinemas shall be permitted in areas having a total population of less than one lakh and also not having more than three permanent cinemas already functioning in [the locality] [Substituted by G.O. Ms. No. 525, Social Welfare, dated the 3rd June 1970.].(b)All public conveniences any ticket counters fitted, with suitable hand-railing high in front of booking windows to enable the purchasers of tickets to form up queues, shall be as per the standard required for the permanent cinemas.(c)The compound walls around the premises shall be so constructed that the front portion and a portion of the adjacent two sides shall be masonry construction of sufficient height so as to prevent outsiders causing inconveniences when the shows are on within the premises With side wide open and the remaining portion be of barbed wire fencing so that when the show is on with the side cladding thrown open, it may not give room to outsiders to peep over the compound wall into the cinemas.(d)The side walls of the main building shall be dwarf walls 1.05 metres high plastered with lime mortar or [cement] [Substituted by G.O. Ms. No. 1364, Home, dated the 3rd August, 1992.] over which durable black canvas or tarpaulin curtains shall be provided so as to shut off light and afford shelter from rain.]Part-VMaintenance of Premises
