Section 2 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
2.
No licence shall be granted under the Act for the use of any permanent building for public entertainment or resort unless.(a)the building is provided on at least three of its sides with an open space of not less than 20 feet in width or such greater width as may be required by the Commissioner on the recommendation of the Health Officer;(b)the eaves of the building have a height of not less than ten feet;(c)every doorway in the building is not less than eight feet in height and not less than five feet in width; and(d)the windows of the building are of such dimensions and number and in such situations as may be required by the Commissioner on the recommendations of the Health Officer and the aggregate area of all the windows in each of the places to which the public are admitted is not less than one-tenth floor area thereof:Provided that the Commissioner, in consultation with the Health Officer, may -(i)permit the use of extractors or other artificial means of ventilation to provide for a sufficient supply of fresh air in the building in lieu of all or any of the windows required under clause (d); or(ii)require such extractors or other artificial means of ventilation to be provided in addition to the windows required under the said clause.
