(1)The Executive Officer may relax the conditions in Rules 580 and 581 on the recommendation of the Health Officer.(2)The licencee shall, except when such building is used in day time and no artificial lighting is required, provide suitable lighting herein and the open space attached thereto.(3)The licencee shall cause the flooring of every part of such building to be paved or otherwise made impervious and damp free and shall keep such flooring at all times in good order and repair and shall disinfect it at such times and in such manner as may be prescribed.(4)The licences shall not permit any sand, earth or other dusty material to be spread on any part of the floor of the building to which the public are admitted.(5)The licencee shall cause the carpets, matting or any other material used as a covering for the floor to be cleaned and dusted at least once daily.(6)The licencee shall cause all open spaces in the licenced premise to be paved or gravelled to the satisfaction of the Executive Officer.(7)The licencee shall not permit a greater number of persons to be accommodated in the building than that arrived at by calculating at the rate of 20 persons per 100 square feet or floor area in respect of such persons as are provided with chairs, having backs and arms, and at the rate of 25 persons, after excluding the area of the entrance, the passages and gangways, the stage, the staircases and all place to which the public are not admitted.(8)The licencee shall cause a board to he hung in a prominent place in the licenced premises showing the maximum number of persons who can be accommodated in the building under this rule.(9)The licencee shall provide separate and reasonably sufficient accommodation for women.(10)The licence shall cause the walls of the building to be lime-washed at least once in every six months or be painted once in every two years or more often if so prescribed.(11)The licencee shall cause the premises to be thoroughly cleaned and all refuse matter to be removed at least once in every 24 hours or more often if so prescribed.(12)The licencee shall provide suitable means of drainage to the building and also sanitary conveniences of such description.and design as may be prescribed on the recommendation of the Health Officer for the exclusive use of each sex according to the scale as specified in Appendix-II and shall cause the same to be maintained in good order and sanitary condition.(13)The licencee shall where a continuous supply of piped water is available, provide such number of water taps and in such places as may be prescribed an the recommendation of the Health Officer.(14)The licencee shall where a continuous supply of piped water is not available, provide drinking water in such places in such manner and in such quantity as may be prescribed on the recommendation of the Health Officer.(15)The licencee shall provide spittons of such description, in such number and in such places as may be prescribed on the recommendation of the Health Officer.Temporary Building and Enclosures
