Section 19(5) in Maharashtra Cinemas (Regulation) Rules, 1966
(5)Sub-rules (1) and (2) shall be applicable to touring cinemas subject to the condition that the construction of urinals and latrines shall he of temporary nature and shall be such as may be approved by the Executive Engineer/Assistant Engineer/Deputy Engineer/Sub-Divisional Officer concerned and by the District Health Officer or the District Medical Officer of Health or the Divisional Medical Officer of Health or the Medical Officer of Health of Health Unit, having jurisdiction over the area in which the cinema is situated.[Explanation. - For the purposes of this rule, each motor car shall, in the case of a drive-in-cinema, be counted as consisting of three persons.] [Added by G. N. of 12.3.1973.]
