Section 68 in Maharashtra Cinemas (Regulation) Rules, 1966
68. Temporary lighting.
(1)In all cases in which it is desired to install temporary lighting, seven days' notice shall be given to the Electrical Inspector in writing before it is desired to commence the work.(2)Wires and cables shall be adequately and firmly fixed and shall be similar to the wires already specified in these rules and in all cases where the wires are within reach of the public they shall be efficiently protected from mechanical injury by an armour of iron or steel.(3)All joints shall be soldered and taped if used for more than one week and if used for less than a week, the wire shall be soldered if larger than 7:20 S.W.G. or its equivalent. In either case, the joints in portable fitting and special appliances shall be taped.(4)All temporary work shall be immediately removed when no longer required for the purpose for which it was installed. In the case of temporary work on the stage, all connections to the permanent installation shall be removed immediately after the performance in which they are used, unless permission be obtained to the contrary. Such special conditions as may be requisite in each case may be attached to the consent of the Electrical Inspector to the use of temporary electric work.
