Section 90 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
90.
(1)A plan (in single line) of wiring shall always be kept in a prominent place in the office of the manager. The plan should conform, as far as may be, to the model wiring diagram appended to these rules.(2)[ In all cinema premises, sufficient number of approved electric lights fed from an independent source, or sources which are automatically switched on in case of failure of main lighting shall be provided in the auditorium, gangways, passages and exits:] [Substituted by G.O.Ms. No. 574, Home, dated 29th February 1968.]Provided that this rule shall not apply to the existing cinema premises until 1st July 1968.Explanation. - The expression "independent source" will include "Battery sets".(3)Whenever any illuminant other than electricity is used for the lantern, its use and the apparatus for its production shall be subject to the approval of licensing authority.(4)Ordinarily, no open or naked lights shall be allowed, but if the nature of the performance or exhibition absolutely necessitates the use of naked lights, this fact shall be mentioned when an application is made for a licence.(5)Where it is intended to use open or naked lights in any performance or exhibition, notice of such fact shall be given at least 48 hours prior to the performance or exhibition to the Fire Service and Rescue Department in places where, there axe fire brigades so that additional precautions may be taken.
