Section 20(3) in The M.P. Cinemas (Regulation) Rules, 1972
(3)If a permanent enclosure as required by sub-rule (1) is not available, the cinematograph machine shall be contained in an enclosure formed of a smoke-proof cabin constructed of sheet iron on substantial frame work and fastened together securely. The cabin shall be of sufficient dimensions to allow the operator to work freely, and the floor shall if boarded, be covered with asbestos or other fire-resisting material of sufficient thickness approved by the licensing authority.
