Section 57 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
57.
(1)Where the first tier or balcony extends over the pit or stall, the height between the floor of the pit or stall and such tier or balcony shall not in any part, be less than [3 metres] [Substituted by G.O. Ms. No. 3999, Home, dated 23rd November 1962.]; the height between the floor or the highest part of the gallery and the lowest part of the ceiling over the same shall not, in any part, be less than [3.75 metres] [Substituted by G.O. Ms. No. 3999, Home, dated 23rd November 1962.]. The height between any tier and the tier or ceiling above it shall, in on case, be less than [2.75 metres] [Substituted by G O. Ms. No. 3999, Home, dated 23rd November 1962.].(2)[ Notwithstanding anything contained in sub-rule (1), where a balcony is provided in respect of the buildings constructed or re-constructed after the 1st April 1975, its projection into the hall shall not be more than three times the free height of the opening of the balcony recess.] [Inserted G.O Ms. No. 3171, Home, dated 15th December 1976.]
