Section 34 in Punjab Cinemas (Regulation) Rules, 1952
34. Fir precautions.
- (i) Fire-extinguishing appliances suitable to the character of the building and of a pattern, class and capacity approved by the licensing authority shall be provided as prescribed by him. These appliances shall be disposed to his satisfaction so as to be really available for sue in case of fire in any part of the building.(ii)There shall always be sufficient means of dealing with fire readily available within the enclosure, and these shall include a damp blanket, a portable chemical fire-extinguisher and two buckets of dry sand.(iii)All fire-extinguishing appliances shall at all times be maintained in proper working order, and available for instant use, and all chemical fire- extinguishers shall be capable of withstanding a pressure of not less than 250 lb. per square inch.(iv)During an exhibition all fire-extinguishing appliances shall be in charge of some person or persons specially nominated for this purpose. Such persons need not be employed exclusively in looking after the fire appliances, but they must not be given any other work during an exhibition which would take them away from the building or otherwise prevent them from being immediately available in case of danger or alarm of fire.(v)The building shall be provided with an efficient lightning conductor.Enclosure, Cinematograph, Lighting, Etc.
