Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(ii) in The U.P. Cinematograph Rules, 1951

(ii)(Combustible material) - No combustible material shall be allowed within the enclosure, and all necessary combustible materials when not in use shall be kept in fireproof receptacles suitable for the purpose, and of a type approved by the Regional fire Officer. The box shall be kept closed at all times except when it is necessary to obtain or place a film.