Section 80 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
80.
The licensee shall cause-(1)all windows and other means of ventilation in the building to be maintained in good order;(2)every part of such building or place to be maintained in proper sanitary condition;(3)the walls of the building to be hot lime washed at least once in every six months or to be painted once in every two years or more often if so prescribed;(4)[ All walls outside the auditorium to be lined with a washable surface to two metres height from the ground level so that they can be washed easily and kept clean always;] [Substituted by G.O.Ms. No. 3999, Home, dated the 30th July 1975.](5)the premises to be thoroughly cleaned and all refuse matters to be removed at least once in every 24 hours or more often if so prescribed; [* * *] [Omitted by G.O. Ms. No.1653, dated the 13th October 1995.](6)Debugging operation, regular spraying of residual insecticides against mosquitoes and fogging with insecticides by fogging machine or mist blower to be carried out at least once in a month in the auditorium to the satisfaction of the public health authorities and a permanent record of such operations to be kept.(7)[* * *] [Sub-rule (7) was inserted by G. O. Ms. No. 1653, Home (Cin.III), dated the 31st October 1995 and omitted by G. O. Ms. No. 618, dated the 11th July 2002.]
