Section 19(4) in The M.P. Cinemas (Regulation) Rules, 1972
(4)If in the case of any cinema constructed before the coming into force of these rules, the licensing authority is satisfied that urinals and latrines cannot be conveniently provided at the rates specified in sub-rule (2) or (3), such cinema may provide such scale of urinals and latrines were prescribed immediately before the coming into force of these rules.
