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State of Madhya Pradesh - Section

Section 76 in The M.P. Cinemas (Regulation) Rules, 1972

76. Chemical extinguishers

(1)Chemical extinguishers of an approved type and of at least 3 gallons capacity shall he provided in such numbers as the licensing authority may from time to time direct and shall be placed on brackets four feet from the ground. Directions for using them shall in all cases be prominently painted on the extinguisher or on a card placed over the extinguisher and the attention of the public shall be directed to them by placards legibly printed or painted and fixed immediately above them :Provided that nothing in this rule shall apply to touring cinemas and to premises duly licensed for use for cinematograph exhibition before the coming into force of these rules.
(2)Chemical extinguishers shall be renewed or well cleaned and recharged every 12 months, a record of which should be kept for inspection.