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State of Uttar Pradesh - Section

Section 14 in The U.P. Cinematograph Rules, 1951

14. Seating accommodation.

- (i) The Licensing Authority shall determine the maximum number of seats for each class separately and the same shall be specified in the licence and prominently displayed neat the entrance door to every class the cinema.
(ii)Except ground floor and first floor no other floor for seating shall be permitted in permanent cinema buildings.
(iii)The seating shall be arranged as to leave free access to the exits.
(iv)The seating space assigned to each person shall be not less than 18 inches. Seat shall have back supports and armrests for each person.
(v)The rows of seats shall be so arranged as to leave a clear space of not less than 15 inches between the back of any seat and the foremost portion of the seat in the row behind measured between perpendiculars.
(vi)All seats except in the boxes, shall be securely fixed to the floor or shall be firmly secured together in complete lengths; the complete line shall be firmly attached to the floor. Seating on the floor will not be allowed in permanent building.
(vii)The distance between the front row of the seats and the screen shall not be less than 19 feet.