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 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(3) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(3)If there are galleries in the building, they shall be strongly built to the satisfaction of the Engineer. The stairs or approaches to such galleries shall be at least 4 feet in width. There shall be at least two staircases or approaches to each gallery and if the sitting capacity of the gallery is more than 500, there shall be one extra staircase or approach for every additional 250 persons accommodated in the gallery. The seating arrangements in such galleries shall be divided into blocks by gangways running from the front to the rear and across the building of such width, not less than four feet and at such intervals not more than 30 feet apart, as may be determined by the Commissioner. Such gangways shall, at all times, be kept clear. Parapets or rails shall be at least 3 feet high. If the main seating accommodation is situated on any floor other than the ground floor, the requirement in respect of seating arrangements and provision of stairs or approaches shall be the same as for the galleries.