Section 28(4) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
(4)(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.(b)The licensee shall cause a board to be hung in a prominent place in the licensed premises, the maximum number of persons who can be accommodated in the building under these rules:Provided that when more than one class of accommodation is provided in the premises, the maximum number of persons who can be accommodated in each class shall be indicated by means of a board or otherwise.(c)The licensee shall provide separate and reasonably sufficient accommodation for women.(d)The following provisions shall be observed in providing seating accommodation: -(i)Chairs shall be battened together in complete lengths.(ii)In all cases, there shall be an intervening space at least one foot between the back of one seat and the front of the seat immediately behind it, measured between perpendiculars.(iii)No seat shall be more than ten feet from a gangway.(iv)The seating accommodation in every building shall be so arranged as not to interfere with free access to the exits, gangways, passages leading to exits and staircase. All such gangways, passage and staircases shall, during the presence of the public in the building, be kept free from obstruction.
