Section 21 in Punjab Cinemas (Regulation) Rules, 1952
21. External walls.
- (i) The building shall have external or party walls of brick, mud, stone, corrugated iron or concrete.(ii)Where the building is in close proximity to another building, it shall be separated therefrom by walls and structures of fire-resisting materials in a manner to be approved by the licensing authority and no openings in the walls or in any part of building such as may be liable to communicate fire shall overlook the neighbouring building.(iii)Any opening in the building overlooking an adjacentment site upon which an inflammable structure is erected or upon which inflammable material is stored shall be protected to the satisfaction of the licensing authority.
