Section 13 in The M.P. Cinemas (Regulation) Rules, 1972
13. Seating.-
(1)No part of the auditorium shall provide accommodation exclusive of passage, as a higher scale than 20 persons per 100 square feet.(2)All seats in the auditorium, excepting those contained in Private boxes shall be firmly secured to the floor. Chairs with folding seats shall be provided wherever required by the licensing authority. Where benches are provided the benches shall have arms suitably fixed so that each seat is separate.(3)In all cases there shall be an interval of at least one foot between the back of one seat and the front of the seat immediately behind measured between perpendiculars.(4)The distance between the screen and the front row of seats shall not be less than the width of the screen itself.(5)The seats in the auditorium shall be arranged in the manner of an arc, the concave edge of which faces the screen.(6)Nothing in sub-rule (1), sub-rule (2) so far as it relates to benches, sub-rule (3) and sub-rule (5) shall apply to premises duly licensed for use for cinematograph exhibition before the coming into force of these rules.(7)Nothing in sub-rules (2), (3), (5) and (6) shall apply to touring cinemas.
