Section 19 in Punjab Cinemas (Regulation) Rules, 1952
19. Site.
- (i) The building :-(a)[ Shall not be within a radius of - [Substituted Haryana Notification No. GSR 14/PA 11/52/S- 9/Amendment dated 4.2.1970.](i)75 metres from a place of worship, a cremation ground, a graveyard a cementery, or(i)200 metres from a recognised educational institution such as a College, a High School or girls school or any residential institution attached to such educational institution; or(iii)75 meters from a public hospital with a large patient ward; or(iv)75 metres from an orphanage containing one hundred or more inmates; or(v)75 metres from a thickly populated residential area which is either exclusively residential or reserved or used generally for residential as distinguished from the business purposes.Note. - The distance shall be measured from the exit of the auditorium of the cinema building to the entrance of any of such place of institution.](b)shall in no way offend against traffic laws and either(c)shall be detached building :Provided that the minimum distance it stands apart from other buildings shall not be less than 20 feet, and the surrounding space shall be unobstructed and shall be such as will enable the persons who are to be accommodated to disperse rapidly in the event of fire or panic and as will permit of the approach of fire-engines and fire appliances :Provided further that in the case of the building which accommodates more than one thousand persons the distance it stands apart from other buildings shall be such as the licensing authority may require by special order in writing.Or(d)shall about upon and have frontage of adequate length to two or more public ways or open spaces from which there are at all times free means of exit. The public ways or open spaces shall be of such width as will enable the persons who are to be accommodated to disperse rapidly in the event of fire and as will permit of the approach of fire engines and fire appliances ;Provided that one of them shall have a clear width of at least 35 feet including footpaths and shall be a through road :Provided further that in the case of buildings which accommodated more than one thousand persons, the public ways or open spaces shall be of such width and the frontage thereto of such length as the licensing authority may require by special order in writing.(ii)The frontages shall be considered of adequate length if they form about half of the total boundaries of the site of the building excluding recesses and projections :Provided that if they are less than half, a licence shall not be granted without the previous sanction of Government.(iii)The building shall not constructed underneath or on top of any part of any other building without the special consent in writing of the licensing authority.
