Section 20 in The M.P. Cinemas (Regulation) Rules, 1972
20. Enclosure for the projector.
(1)Subject to sub-rule (3), there shall be provided in each permanent and quasi-permanent cinema an independent permanent enclosure of sufficient dimensions to allow the operator to work freely. The enclosure shall be substantially constructed of fire-resisting material or be linked with such material.(2)The entrance to the enclosure shall be fitted with a closely fitting door of fire-resisting material suitably placed and opening outwards and all openings, bushes and joints shall be so constructed and maintained as to prevent, so far as possible the escape of any smoke into the auditorium If means of ventilation are provided they shall not be allowed to communicate direct with the auditorium.(3)If a permanent enclosure as required by sub-rule (1) is not available, the cinematograph machine shall be contained in an enclosure formed of a smoke-proof cabin constructed of sheet iron on substantial frame work and fastened together securely. The cabin shall be of sufficient dimensions to allow the operator to work freely, and the floor shall if boarded, be covered with asbestos or other fire-resisting material of sufficient thickness approved by the licensing authority.(4)The enclosure shall be placed outside the cinema building and where such cinema consists of a temporary or quasi-permanent structure the enclosure shall be at a distance of at least three feet from such structure. Where the licensing authority is satisfied that any enclosure is fire-proof and separated from the auditorium by a fire-proof wall or is of opinion that it is impracticable or in the circumstances unnecessary for securing safety that the enclosure should be outside the building or at a distance from the structure as the case may be, he may by express words in the licence dispense with such requirements :Provided that a space of two feet in width at the sides and in the front of the enclosure, and a space of six feet at the back in which the door is situated shall be kept clear all round the enclosure.(5)Openings not exceeding three in number shall be permitted, in the front face of the enclosure, the centre one of which must not exceed eight inches square and those in each side six inches square :Provided that where two machines are jointly used, openings not exceeding five in number shall be permitted viz; two for the projectors, two for the operators and one for fixed slides.(6)The projector openings shall not exceed eight inches square and the other six inches square.(7)Each opening shall be fitted with a screen of fire-resisting material capable of being actuated both from the inside and from outside of enclosure.(8)The necessary pipes and cables shall enter efficiently bushed openings.
