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State of Haryana - Section

Section 32 in Punjab Cinemas (Regulation) Rules, 1952

32. Sanitary provisions.

- (i) The building and compound, if any, shall be kept free from effluvia arising from drain, privy or other nuisance.
(ii)Separate latrines and urinals shall be provided for each sex. The latrines shall be cleaned or flushed immediately before and after each performance and shall be washed with phenyl or other sanitary fluid at least twice a day.
(iii)[ The licensee shall also make arrangements to provide drinking water to the cinema goers.] [Haryana Government Notification published in Haryana Government Gazetted Legislative Supplement, Part III, dated 24.3.1972.]