Section 16 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
16.
Every person who may have obtained a licence under the Act for the use of any temporary building or any enclosed place for public entertainment or resort shall provide suitable and efficient means of ventilation for such building or place and shall cause the same to be maintained to the satisfaction of the Health Officer. There shall be ventilators or means of ventilation equal in length to at least half the total length of the building.
