Section 28(4)(a) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

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State of Tamilnadu - Subsection

Section 28(4)(a) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(a)The licensee shall not permit a greater number of persons to be accommodated in the building than the number prescribed. Such number shall not exceed that arrived at by calculating at the rate of 20 persons per 100 square feet of floor area in respect of such portions as are provided with chairs having backs and arms, and at the rate of 25 persons per 100 square feet of floor area in respect of other portions after excluding the area of the entrances, the passages and gangways, the stage, the staircases and all places to which the public are not admitted.

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State of Tamilnadu - Subsection

Section 28(4)(a) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888