UTTAR PRADESH CINEMATOGRAPH RULES, 1951
Rule - 1. Title, commencement and extent.
(i)
These rules shall be called The Uttar Pradesh
Cinematograph Rules, 1951.
(ii)
They shall come into force with effect from
February 1, 1951.
(iii)
They shall apply to all Cinemas in Uttar
Pradesh.
Rule - 2. Definitions.
In these rules unless there
is anything repugnant in the subject or context,
(i)
"Act" means the Cinematograph Act,
1918, as amended from time to time;
(ii)
"Auditorium" means that portion of
the licensed premises where accommodation is provided for the public to view
the exhibition of films;
(iii)
"Cinema" means the entire place
licensed for cinematograph exhibition and includes all appurtenances, plant and
apparatus located therein;
(iv)
"Government" means the Government
of Uttar Pradesh;
(v)
"Licence" means a written
authorisation by the Licensing Authority to give Cinematograph exhibition and
granted in the form set out in Appendix I to these rules and shall be
subject to necessary modifications or applications in accordance with any term
or conditions imposed under sub-section (3) of section 5 of the Act;
(vi)
"Licensee" means a person who has
been granted a licence and includes his agent appointed for the purpose under a
power-of-attorney and whose appointment has been intimated in writing to the
Licensing Authority;
(vii)
"Licensing Authority" means an
officer appointed as such by the Government by notification in the official
Gazette, for a specified area;
(viii)
"Permanent building" means a
building which is constructed for permanent use with stone mud, brick, mortar,
cement or other non-inflammable material;
(ix)
"Projection room" means that
portion of the cinema in which the cinematograph machine is erected ;
(x)
"Special cinematograph exhibition"
means a cinematograph exhibition given on specified occasion or occasions at a
place not ordinarily use for such purpose;
(xi)
"Temporary building" means a
building which is not a permanent building and includes a both, tent or similar
structure;
(xii)
"Temporary enclosure" means that
portion of a place licensed for special cinematograph exhibition or of a
travelling cinema, where cinematograph apparatus is kept or erected or where
films are stored and wound;
(xiii)
"Winding rooms" means, that portion
of the cinema in which cinematograph films are stored and wound.
Rule - 3. Application for constructing a building.
(1)
A person desirous of constructing a permanent
building to be used for cinematograph exhibition shall submit an application
specifying the site on which the proposed building is to be constructed
together with a plan and specification thereof to the officer authorised in
this behalf by Government.
(2)
The plan mentioned in the aforesaid sub-rule
shall contain the elevations and sections of the buildings, the proposed
electrical installations, arrangements for ventilation, sanitation and parking
of vehicles and the position of the premises in relation to a adjacent premises
and public thoroughfares on which the building abuts, within a radius of one
furlong.
(3)
The Licensing authority may if it is
satisfied that the site plans and specification fully conforms to the rules,
grant to the applicant a certificate signifying his approval thereto. The
period within which the construction shall be completed shall also be stated in
the certificate.
Rule - 4. Application for a licence.
An application for the grant
of a new licence for cinematograph exhibition shall be made to the Licensing
Authority and shall contain full particulars of the owners of the ownership of
the premises and the cinematograph machine and shall be accompanied with the
following documents-
(a)
the order of approval of plan under Rule 3
(1);
(b)
plan of the building and premises containing
the specifications enumerated in sub-rule (2) of rule 3;
(c)
plan of seating arrangements for each class
separately;
(d)
certificate from the Electrical Inspector to
Government that the electrical installation conform to the required standards
and the existing rule;
(e)
certificate from the Medical Officer of
Health having jurisdiction that the arrangements for sanitation conform to the
requirements of the existing rules; and
(f)
certificate from the Regional Fire-Officer
having jurisdiction that the arrangements for fire-fighting appliances provided
and the precautions taken against fire conform to the requirements of the
existing rules.
Rule - 5. Inspection by Electrical Inspector.
For the purposes of giving a
certificate mentioned in clause (d) of the preceding rule, the Electrical
Inspector shall inspect the building and the requirements of the said clause
may be temporarily dispensed with by the Licensing Authority where the Electrical
Inspector, on receipt of a written request from the applicant, has for six
weeks therefrom, been unable to carry out the inspection.
Rule - 6. Inspection by Medical Officer of Health and Regional Fire Officer.
The Medical Officer of
Health and the Regional Fire Officer shall likewise before giving a certificate
make an inspection of the premises and the building and where they are unable
to make an inspection within six weeks after the receipt of a written request
the requirements as to the filing of these certificates may be temporarily
dispensed with by the Licensing Authority.
Rule - 7. Conditions for granting and renewing licence.
[(1)
No licence shall be granted or renewed in favour of any person unless(i) he or
his agent appointed for the purpose referred to in Rule 2 (vi) is residing in
the city, town or area within whose limit the cinematograph exhibition is
intended to be given; and (ii) the licensing Authority is satisfied that the
requirements of these rules have been fully complied with.
[(2)
No building, except on already licensed for cinematograph exhibition before
August 1, 1974, shall be so licensed
(a)
if it is situated within a readius of 200
metres from the Raj Bhawan, the State Secretariat, the High Court, the State
Public Service Commission or the Board of the Revenue; or
(b)
if it is situated within a radius of 75
metres from
(i)
any recognised educational institution (other
than primary school) or any residential institution attached thereto; or
(ii)
a public hospital with 25 or more indoor patients;
or
(iii)
any building housing an office of a head of
the department of the Central or the State Government or the district civil or
criminal courts; or
(iv)
any other institution which the Government
may consider necessary in public interest to declare an institution to which
this clause applies; or
(c)
if for any other sufficient reason to be
recorded, the licensing authority is satisfied that the location of a cinema at
the site of that building is not in public interest:
Provided that the licensing
authority shall not refuse a licence under clause (c) except with prior
approval of the State Government.
Explanation. For the purpose
of this sub-rule, the licensing authority shall, subject to the general control
of the State Government, determine what is a public hospital or a recognised
educational institution, and its decision shall be final and conclusive.]
Rule - 8. Requirements of permanent buildings.
A permanent building shall
inter alia fulfil the following requirements :
(i)
it shall be provided with an efficient
lightening conductor :
(ii)
if entirely detached, the minimum distance
between it and other buildings shall be not less than 20 feet with a free all
round space so as enable the audience to disperse quickly in the event of a
fire and to permit easy access to fire engines and fire-fighting appliances;
(iii)
if not entirely detached, it shall about on
two or more different ways or open spaces providing at all times free means of
exit. The different ways or open spaces shall have sufficient ways to enable
the audience to disperse quickly in the event of fire and to permit easy access
to fire engines or other fire-fighting appliances:
Provided that one of the
above means of exit shall have a clear width of 35 feet including the footpath
and shall be a thoroughfare.
(iv)
the frontage shall be of adequate length and
the building shall have verandahs on two sides;
(v)
if accommodation is meant to be provided for
more than 1,000 persons, its distance from other building shall be such as the
Licensing Authority may by a special written order require;
(vi)
it shall not be constructed under or on the
top of any other building, without the special written sanction of the
Licensing Authority;
(vii)
where it is in close proximity of another
building, it shall be separated therefrom by a wall or other structure of
fire-resisting material in a manner approved by the Licensing Authority, whose
decision as to whether any building is in close proximity shall be final. No
opening in the walls or in any part of the buildings as may be likely to
communicate fire to a neighbouring building shall be made;
(viii)
the distance between the floor of the
auditorium and the ceiling or any covering immediately above shall not be less
than 12 feet;
(ix)
the landings, doors, staircases, lobbies and
corridors shall be not less than 4 feet 6 inches in width if accommodation is
meant for less than 400 persons and not less than 6 feet in width when
accommodation is provided for more than 400 persons;
(x)
all staircases shall be constructed of
non-inflammable material with steps not less than 10 inches wide and not more
than 7 inches high. Each flight shall have not more than 15 and not less than 3
steps;
(xi)
the floors of all landings, staircases,
passages and gangways shall be of sufficient strength to carry 120 Ib. live
load persquare feet and shall be constructed of fire proof material;
(xii)
every staircase forming an exit from an upper
storey to the ground floor shall have on both sides walls of brick or other
fire-resisting material in the storeys through which it passes and no opening
shall be made into the auditorium except when required for an exit from the
upper storey which it serves. The staircase leading to the upper storey may,
however, on one side, instead of a wall, be provided with extra stout handrails
or balusters. Enclosed staircases except on platforms and landings with a
length exceeding the width of the stairs shall have on both sides strong handrails
sunk into the walls to a depth of three inches. For all upper storeys intended
for use by the public there shall be provided at least two staircases;
(xiii)
stairs turning at angles shall have a proper
landing at each turn and no winders shall be introduced; all landings shall be
provided with emergency light;
(xiv) where
possible gradients or inclined floors shall be used instead of steps; but not
gradient or inclined floor shall be steeper than 1 in 10;
(xv)
all exit doors for the use of the public in
cinemas already in existence shall not be less than 7 feet in height and 4 feet
6 inches in width, and not less than 7 feet 6 inches in height and 5 feet in
width, in cinemas licensed after the coming into force of these rules, the
width being measured between leaves of the doors in open position. The doors
shall open outwards and when open shall not obstruct any gangway, passage,
staircase, landing or lobby, but rest flust against the walls;
(xvi) cloak
rooms where provided-shall be so situated that their use causes no obstruction
to the free use of any existing corridor or other passage for exit of the
audience.
Rule - 9. Licence for permanent buildings.
[A
licence for cinematograph exhibition may be granted by the Licensing Authority
in respect of permanent buildings for a period not exceeding three years,
renewable on expiry for a similar period of not more than three years at a
time.]
Rule - 10.
Every licence granted prior
to the publication of these rules in the official Gazette shall be deemed to
terminate within three months after the date of such publication unless the
period of the licence expires before that date:
Provided that the
proportionate amount of the licence fee shall, if the period exceeds one month,
be refunded to the nearest anna. The application for refund in such cases
should be submitted to the Licensing Authority within a period of three months
from the date of the termination of the licence.
Rule - 11. Electrical requirements.
In addition to the
electrical requirements specified in Rule 8, the licensee shall comply with the
provisions of the Indian Electricity Act, 1910, and the rules framed thereunder
so far as the same are applicable to the cinema.
Rule - 12. Ventilation.
(1)
All parts of permanent building shall be
properly and sufficiently ventilated.
(2)
Unless the auditorium of a permanent building
is air-conditioned, it shall in addition to natural ventilation be provided
with sufficient number of power-driven exhaust fans suitably located and of
adequate size, at least one large size exhaust fan being provided for every 150
persons.
The number and size of such
fans shall be approved by the Licensing Authority and shall be entered in the
licence. All exhaust fans shall be kept working during performances except when
the air-conditioning plant, if any, is working.
(3)
When windows or skylights which provide
internal ventilation have to be darkened or obscured, free permanent
ventilation shall also be provided through ridge or ceiling ventilators. The
clear opening of such ventilation shall be not less than one square foot for
every ten persons accommodated :
Provided that the Licensing
Authority may relax the condition in the case of building already constructed
and having sufficient ventilation otherwise, if the extra ventilation is likely
to prove very expensive.
(4)
Except in the case of air conditioned
buildings, ceiling any bracket fans, in such numbers and of such size as may be
approved by the Licensing Authority, shall be provided in addition to exhaust
fans.
(5)
If more than one exhibitions is given on any
day, the entire auditorium shall be flushed with air for at least fifteen
minutes before each exhibition and shall be aired thoroughly. No spectator
shall be permitted to be present in the auditorium during this period.
Rule - 13. Sanitation.
(i)
The premises shall be kept clean and the
auditorium shall be swept and cleaned before each exhibition.
(ii)
Latrines and urinals separately for men and
women, at different places, and of a suitable type and design shall be
provided.
(iii)
There shall be not less than one latrine seat
for every 100 persons or not less than one place for urinating for every 50
persons or less of the total seating accommodation:
Provided that at least one
latrine seat and two places for urinating shall be provided for women.
(iv)
The latrine shall be cleaned and flushed
immediately before and after each exhibition and shall be properly washed with
a disinfectant at least twice a day.
(v)
In the case of a water-flushed latrine or
urinal a separate water reservoir of adequate capacity shall be provided for
flushing.
(vi)
The management may, subject to the directions
issued in this behalf by the District Magistrate, refuse admission to or eject
persons known to be suffering from a contagious, loathsome or infectious
disease.
(vii)
The rooms, passages and staircases of all
permanent buildings shall be lime washed and all iron and woodwork of such a
building shall be cleaned or varnished at least once every year and shall at
all times be kept clean and free from dirt.
(viii)
The doors and windows of the halls of the building
shall be left open for at least three hours every morning, and for half an hour
between shows. During the half-hour intervals between the two shows the
auditorium shall be disinfected with an aerosol approved by the Medical Officer
of Health. The auditorium shall be swept, cleaned and disinfected every
morning.
(ix)
The Medical Officer of Health shall be
responsible for periodical inspections of all cinemas licensed under the
Cinematograph Act, 1918 (II of 1918), situated within the municipal limits to see
that sanitary conveniences and arrangements for making the premises clean as
provided under the rules are being complied with and any instructions given in
this regard as laid down in the rules shall be complied with by the management
within the time specified.
Rule - 14. Seating accommodation.
(i)
The Licensing Authority shall determine the
maximum number of seats for each class separately and the same shall be
specified in the licence and prominently displayed near the entrance door to
every class in the cinema.
(ii)
Except ground floor and first floor no other
floor for seating shall be permitted in permanent cinema buildings.
(iii)
The seating shall be so arrangeed as to leave
free acces to the exits.
(iv)
The seating space assigned to each person
shall be not less than by 18" by 18". Seats shall have back supports
and arm-rests for each person.
(v)
The rows of seats shall be so arranged as to
leave a clear space of not less than 15 inches between the back of one seat and
the foremost portion of the seat in the row behind measured between
perpendiculars.
(vi)
All seats except in the boxes, shall be
securely fixed to the floor or shall be firmly secured together in complete
lengths; the complete line shall be firmly attached to the floor. Seating on
the floor will not be allowed in permanent buildings.
(vii)
The distance between the front row of the
seats and the screen shall be not less than 18 feet.
Rule - 15. Exits.
(i)
A clear gangway not less than three feet wide
shall be kept all round and not less than four feet wide in the centre; and
shall be so arranged that no seat shall be more than 10 seats from gangway :
Provided that in an
auditorium of less than 30 feet in width the centre gangway may be omitted
temporary seats must on no account be placed in the gangways.
(ii)
The Licensing Authority may, having regard to
the large number of seats in an auditorium, require that a gangway or gangways,
of a specific width shall be provided parallel to the rows of seats to secure
direct access to exits.
(iii)
An adequate number of clearly indicated exit
doors, as may be determined by the Licensing Authority, shall be provided to
afford safe and speedy egress for the audience.
(iv)
All doors through which the public must pass
in using any stairway, corridor or other passage for exit shall remain unbolted
during the entire period of the exhibition.
(v)
Passage, gangways, corridors, landings and
lobbies shall be kept free from all obstructions at all times to enable quick
egress.
(vi)
Walls of passages, gangways or corridors
shall not have any recess nor shall there be any projection therefrom within 6
feet of the ground. Lights shall not be hung to a height less than 7 feet above
floor level. Fire appliances are not included within the purview of this
sub-rule.
(vii)
Two separate exits not leading into same
thoroughfare shall be provided to every floor or gallery and no stairway shall
discharge into a passage or corridor against or across the direction of the
exit; provided that the Licensing Authority may accept any other arrangements
which are likely to ensure adequate safety.
Rule - 16. Fire precautions.
All such premises shall be
in communication with the nearest fire brigade station, if there is any, in
that town by telephone which shall be fitted in such place and manner as the
Licensing Authority may direct. The installation and maintenance of the
complete telephone connection shall be carried out at the cost of the licensee.
Rule - 17.
(1)
The following fire-extinguishing appliances
shall be provided :
In the enclosure A blanket,
a bucket of dry sand, a C.T.S. extinguisher of a pattern approved by the
Licensing Authority.
In the auditorium Four
portable fire-extinguishers of a pattern approved by the Licensing Authority
and a supply of not less than five gallons of water per 100 square feet of
floor area stored as follows :
Thirty-three per cent of the
supply or 60 gallons whichever is greater, stored in buckets of two or three
gallons capacity each inside the auditorium; and the balance stored in tanks or
cisterns or buckets of any capacity so arranged as to be easily accessible, the
arrangements in this regard having been approved by the Licensing Authority.
(2)
These appliances shall be so disposed as to
be readily available for use. The buckets shall have round bottoms and handles.
They shall be painted red with the word "Fire" painted on them in
large block letters in English and the local vernacular.
(3)
The portable fire-extinguishers shall be of
the two-gallon size; they shall be installed at an adequate height from the
ground. A record regarding the maintenance of portable extinguishers shall be
kept. Tetrachloride extinguishers shall not be permitted in the enclosure.
(4)
Where a portable fire-extinguisher of the
chemical combination pressure type is older than three years or has not been
tested previously it shall be tested by hydraulic pressure by the Fire Officer,
to show that it can withstand for one minute a pressure of 350 lb. per square
inch and a certificate of such test shall be submitted to the Licensing
Authority. Similar tests shall be repeated annually.
(4-A)
In addition to the fire-fighting equipment specified in sub-rule (1) the
following equipment shall be provided and maintained :
At least 4 stirrup pumps and
8 buckets filled with water if there is no gallery or first floor in the
premises; and at least 6 stirrup pumps and 12 buckets filled with water if
there is a gallery or first floor in the premises in which case at least 2
stirrup pumps and 4 buckets filled with water shall be kept in the gallery or
first floor.
Attendants and staff shall
be trained in the use of all fire-fighting equipment maintained in premises.
(5)
The licensee shall:
(i)
once in every three months empty the
container of each portable fire-extinguisher provided in the licensed premises,
clean its nozzles and working parts, stir the liquids in it and top it up,
immediately record the date of having done so on a slip of paper and paste the
same on the outside of such container; and
(ii)
once in every year discharged each portable
fire-extinguisher provided in the licensed remises and re-charge it and
immediately record the date of such re-charge in durable paint on the external
surface of the container of the portable fire-extinguisher.
(6)
In addition to the requirements of sub-rule
(1) and sub-rule (4-A), there shall be provided such other facilities for
fighting fire as may be required by the Authority.
Rule - 18. Prohibition of use of building for purposes other than that of a cinema.
No portion of a cinema shall
be used as a restaurant, boarding house, shop, factory, workshop or manufactory,
or for the purposes of storage of the operation or sale of food, drink, except
with the sanction of the Licensing Authority and subject to such condition and
restrictions as may be imposed and specified by him in this behalf nor shall
any portion of the cinema be used for residential purposes by day or night.
Rule - 19. Entry into projection room or winding room.
No person other than the
licensed operator, the engineer-incharge of the installation or the licensee
shall be permitted to enter the projection room or the winding room during a
performance.
Rule - 20. Prohibition on naked lights and smoking in projection and winding rooms.
No matches and candles or
any other naked light shall be used nor shall smoking be permitted within the
projection room or winding room. A notice bearing in red letters the words
"smoking strictly prohibited" shall be prominently displayed in each
of those rooms.
Rule - 21. Projection room.
(i)
No inflammable article shall unnecessarily be
taken into or be allowed to remain in the projection room.
(ii)
Combustible material.
No combustible material
shall be allowed within the enclosure, and all necessary combustible materials
when not in use shall be kept in fire proof receptacles suitable for the
purpose, and of a type approved by the Regional Fire Officer. The box shall be
kept closed at all times except when it is necessary to obtain or replace a
film.
(iii)
Only films which are being used during the
exhibition shall be kept in the projection room.
(iv)
The projection room shall be substantially
constructed of fire-resisting material and shall be so placed as to be outside
the main building forming the auditorium :
Provided
that in case of cinemas existing at the time of commencement of these rules,
this requirement may be expressly waived by the Licensing Authority. Before
waiving the above requirement the Licensing Authority shall personally satisfy
itself that the alternative arrangement proposed is such as will provide
sufficient precaution against the extension of fire from projection room to the
auditorium.
(v)
The openings in front of the projection room
for each projection machine shall not be more than three in number of which the
middle one shall not exceed 8 inches square and the others shall not be more
than 6 inches square. Each such apperature shall be provided with a fire proof
plate glass screen not less than 5/16 inches thick fixed in position with some
tight joints.
(vi)
The entrance to the projection room shall be
through a closely fitting self-closing door or fire-resisting material suitably
placed and opening outwards and all openings, bushes and joints shall be so
constructed and maintained as to present, as far as possible, the escape of any
smoke into the auditorium. This door shall be kept closed at all times when not
used for ingress or egress. Channels of ventilation shall not be allowed to
communicate direct with the auditorium. The projection room shall be provided
with an opening or vent flue in its roof or upper part of its side wall leading
to the outside air. The vent flue shall have minimum sectional area of 50
square inches and shall be fire-proof:
Provided that when
projection room is so constructed that it can open directly on the outside of
the building through a window, such window shall be permitted for the comfort
of the operators but such projection room shall not be exempted from the
requirements of the installation of a vent flue as prescribed above. For the
convenience of the operators one or more electric fans of suitable dimensions
shall be provided by the licensee.
(vii)
The projection room shall be at least eight
feet in height if one machine is to be operated the space shall not be less
than 48 square feet and an additional 24 square feet shall be provided for each
additional machine to be operated. The width of the room shall be such as to
provide sufficient space and easy passage for operators when passing behind the
machine.
(viii)
The staircase for the projection room shall
be altogether separate from one meant for the use of cinema-goers.
Rule - 22. Cinematograph machine.
(i)
The cinematograph machine shall be placed on
firm supports of fire-resisting material fixed to the floor of the projection
room. Only standard and fireproof machines shall be used and the following
sub-clauses may serve as a guide, where necessary.
(ii)
The body of the cinematograph machine shall
be constructed of metal or lined with metal and asbestos; in the later case
there shall be an air space between the metal and asbestos lining. The bottom
of the cinematograph machine must form a metal tray which shall be surrounded
by verticle edge at least one foot in depth.
(iii)
The cinematograph machine shall be provided
with a metal shutter which can be readily inserted between the source of light
and the film gate.
(iv)
The shutter shall be immediately dropped in
the event of any accident to the cinematograph machine or stoppage of the film
and shall only be raised when the film is in motion for the purpose of
projection.
(v)
The film gate shall be of massive
construction and provided with ample heat radiating surface and the passage for
the film shall be sufficiently narrow to prevent film travelling upwards or
downwords from the light opening.
(vi)
All cinematograph projectors shall be fitted
with two metal film boxes of substantial construction, not more than 13 inches
in diameter inside measurement, to and from which the films shall travel :
Provided that where only one
film is used for the purpose of exhibition, the film box may not be more than
20 inches in diameter.
Rule - 23. Winding room.
(i)
The winding room shall be constructed
entirely of fire-resisting material and shall be large enough to allow the
winder to operate freely. It shall be situated apart from the projection room
and auditorium but in the case of cinemas already licenced or the construction
of which has started before these rules came into force, the Licensing
Authority may, for reasons to be recorded, permit the winding room to adjoin
the projection room. The winding room shall have no openings in the wall so as
to permit communication with the auditorium or public passage ways.
(ii)
The winding room shall be closed by a closely
fitting self-closing door of fire-resisting material which shall only be opened
for ingress and egress and shall remain closed during the entire period that
the entertainment is in progress. Suitable arrangements shall be made for
ventilation in the winding room and one or more electric fans of suitable
dimensions shall be provided by the licensee.
(iii)
Only electric lights shall be used in the
winding room and any lamp in proximity to the film shall be closed in a stout
fitting designed to prevent breakage of bulb.
(iv)
Spools shall be chain or gear driven and
films shall be so wound upon spools that the wound film shall not at any time
reach or project beyond the edges of the flnages of the spool.
(v)
The winding of films shall not be carried out
in the projection room while an exhibition is in progress.
(vi)
All films which are not in use shall be kept
in prescribed containers specified in the Cinematograph Film Rules, 1948.
(vii)
Excepting a film which is being wound or
stored, no inflammable films article shall unnecessarily be taken into or allow
to remain in the winding room.
(viii)
All cinemas in permanent buildings shall
without exception, be required to provide and use a winding room in accordance
with the above requirements.
Rule - 24. Film storage.
For the storage and
transport of cinematograph having a nitrocellulose base, the Cinematograph Film
Rules, 1948, made by the Central Government under the Petroleum Act, 1934 (XXX
of 1934), shall apply.
Rule - 25. Electrification.
(1)
General.
(i)
No illuminant other than electric light shall
be used in a cinematograph projector.
(ii)
The electrict installation in general shall
conform to the "Regulations for Electrical Equipment of Building"
used by the Institute of Electrical Engineers, England, and the Indian
Electricity Rules, 1937, in so far as they are applicable.
(iii)
Where clear wring or leading in wires of
feeding fans or pendant lights run on wooden beams, or other inflammable
material, they shall run in conduit so as to resist fire in the event of a
short circuit.
Wiring shall be done in the
manner specified hereunder :
(2)
Projection Room:
(i)
Cable for projectors shall be taken as
separate circuits from the supply side of the main fuse in general lighting circuit;
(ii)
An efficient double pole iron clad switch
shall be fitted with the projection room in the projectors' circuit;
(iii)
Within the projection room the insulating
material of all electric cables including the leads of the pendant lights and
fants shall be covered with fire-resisting material;
(iv)
The wiring in the projection room shall be
seamless screwed conduit with efficient bushes. Lead covered cables shall not
be used unless enclosed in such conduits;
(v)
All switchgears, fuses etc., shall be iron
clad;
(vi)
The body of the projectors, switchgears,
conduit, etc., shall be connected to the earth by means of not less than No. 8
Standard wire gauge copper wire;
(vii)
All resistances, with the exception of
resistance for regulating purposes, shall be placed outside the projection room
and winding room if reasonably practicable also outside the auditorium. Itf
placed inside the projection room or auditorium, such resistance shall be
protected by a gauage wire guard or other efficient means of preventing
accidental contact with films;
(viii)
Where switchboards are installed in the
projection room, the space between any switchboard and the wall shall be
enclosed with fire-proof material in such a manner that the fire cannot spread
to the wiring at the back of the switchboard;
(ix)
No electric current, except with the written
sanction of the Electric Inspector, shall be at a pressure higher than 250
volts within the projection room at any time;
(x)
Not more than one-third of the general
lighting shall be controlled from the projection room.
(3)
Winding Room The above requirements for the
wiring in the projection room shall apply to wiring provided in the winding
room.
(4)
Emergency Lights
(i)
No illuminant other than electricity shall be
used for emergency lights which shall have:
(a)
an indepencdent source of supply such as
batteries, or
(b)
separate main fuses where supply is generated
in the premises and a separate line with a separate pole fuse where the
installation is fed by the town supply and metered separately.
(ii)
Emergency lights shall consist of
(a)
not less than two lights of 200 watts each in
the auditorium,
(b)
exit lights,
(c)
lights in the doorways, foyer, lobbies,
verandahs, staircases, corridors and passages for all portions of the premises
to which the public has access either generally or in emergency and on the
extension of the building facing thoroughfares.
(iii)
All emergency lights shall be controlled from
a switchboard installed in a convenient and easily accessible place in front of
the building. None of the circuits of the emergency lights shall on any account
enter or be carried through the projection room or winding room.
(iv)
Boxes bearing the word 'EXIT' painted (red)
in three inch letters on translucent glass with dark background shall be either
mounted over each emergency exit door and shall be either connected with the
emergency light circuit or fed independently by means of a battery or lighted
either with at least two oil lamps, or with at least one gas burner. Such exit
signs shall be kept continuously alight during entire period of a performance.
There shall be "No
EXIT" signs of the same dimension as the 'exit' signs on closed doors into
dark background and in transparent letters.
(v)
An efficient portable electric battery or
torch with a fully protected bulb shall be kept available in one particular
space and in the enclosure and also in the place used for winding film
throughout the performance and during all winding or rewinding operations.
Besides the normal lighting
system installed in the premises, such other lights as may be required by the
Electric Inspector shall be provided for safe exit of the audience in
emergency. Each member of the staff controlling admission to the auditorium and
each operator shall be provided with an electric torch in working condition.
(5)
Motor Room
(i)
The wiring shall comply with the requirements
of the Indian Electricity Rules, 1937, as amended from time to time.
(ii)
A shock restoration chart which may be
obtained on payment from the Superintendent, Printing and Stationary, Uttar
Pradesh, Allahbad, shall be provided and hung in a conspicuous place.
Rule - 26. Operations.
(i)
At least two operators and one additional
operator for every additional machine holding valid permits shall be engaged in
manipulating each projector and no other person shall be allowed within ten
feet of the machine during the exhibition except the licensee himself or any
technician authorized in writing by the licensee. It shall be the sole duty of
one of the operators to take charge of the films after they have passed through
the machine. The other operator shall be in charge of the machine and the
projection room or operating box.
(ii)
An operator's permit shall be granted by the
Licensing Authority in the form set out in Appendix II, and fee of Rs. 10 shall
be chargeable for each permit. No fee, shall, however, be charged in respect of
permits issued to operators in Government employ.
(iii)
A permit shall not be granted to operator
unless he
(a)
possesses a working knowledge of
cinematograph machine and in particular a working knowledge of the type of
machine which he is to operate;
(b)
is thoroughly conversant with the rules and
conditions imposed regarding precautions against fire;
(c)
is conversant with the speedy and effective
method of dealing with an outbreak of fire;
(d)
is proficient in the handling, winding, repairing
and cleaning of films.
Rule - 27. Period and extent of licences to travelling cinemas.
[(1)
The Licensing Authority may grant a licence to a travelling cinema initially
for a period not exceeding six months.
(2) The licence granted under such-rule (1) may
be extended from time to time provided the following conditions are fulfilled
(a)
during the period from April 1 to October 15
ceiling fans, in such numbers and of such size as may be approved by the
Licensing Authority are provided in the auditorium ;
(b)
at least two power driven exhaust fans of not
less than 24 inches size are provided in the auditorium ;
(c)
on three sides of the auditorium a twelve
feet high wall of a non-inflammable material like tinsheets, mud or mortar or
bricks in provided ;
(d)
all exit doors provided in the auditorium are
according to the specification laid down in sub-rule (15) of Rule 8 and in
proportion to its seating capacity that is one door for every 150 persons ;
(e)
if the roof of the auditorium is covered by a
tent or any other cloth, such cloth shall not touch the ground on and side
except towards the screen the tent shall, however, be fixed securely to pegs on
the ground ;
(f)
chairs of benches shall be provided for all
the classes and a space of 15 inches shall be kept between the rows ;
(g)
the screen and cinematograph apparatus shall
be so maintained as to ensure satisfactory visibility and audibility.
(3) The licence granted under sub-rule (1) or
extended under sub-rule (2) shall be valid only within the territorial jurisdiction
of the licensing authority.
(4) In granting or extending the licence,
preference shall be given to licensees who keep their own generators and
provide coolers in the auditorium.
Rule - 28. Grant of licence for travelling cinemas.
(1)
A person desirous of obtaining a licence for
a travelling cinema shall apply to the District Magistrate within whose
jurisdiction the exhibition is proposed to be given and shall attach to his
application a plan and description of the building. The plant shall show the
seating arrangement in the auditorium with exists, gangways, passages and
structures (if any).
(2)
11 a licence is granted the plan and
description aforesaid duly corrected or amplified where necessary and certified
by the Licensing Authority shall be attached to the licence. The terms and
conditions of the licence shall be liable to modifications by the Licensing
Authority at any time and this fact shall be stated in the licence, which along
with the plan and description shall be produced on demand by any person
authorized to inspect the cinema.
Rule - 29. Enclosure for travelling cinemas or special cinematograph exhibitions.
A "temporary
enclosure" shall fulfil the following requirements :
(i)
Construction.
It shall consist of a
smoke-proof box constructed of sheet iron or steel on a substantial frame-work
and securely fastened together. Th internal height from the floor to roof shall
be at least ten feet. The floor shall be 48 square feet if one machine is
operated and 24 square feet for every additional machine shall be necessary.
The room shall be of such width as may allow sufficient space behind the
machine for the operators to pass easily. The building shall in every other
respect conform to the requirements of a projection room in a permanent building
: Provided that, if the temporary enclosure is kept in situ or stored on the
premises and does not travel with a portable apparatus thereby avoiding risk of
breakage, such enclosure may be of asbestos sheeting or other type of fire
resisting material on a substantial fire-resisting framework. The type of fire
resisting material used shall be approved by the Regional Fire Officer;
(ii)
Electrical and other necessary apparatus.
All apparatus within a
temporary enclosure shall likewise satisfy the requirements prescribed for
similar apparatus in a permanent building except that such apparatus may be of
a portable type ;
(iii)
General working.
The rules regarding
fire-fighting appliances, prohibition inflammable materials, smoking lights,
matches, film rewinding and non-admittance of persons other than operators, the
licensee or technician, prescribed for projection rooms in permanent building
shall apply to a temporary enclosure.
Rule - 30. Fire precautions for auditorium of travelling cinemas and special cinematograph exhibitions.
Rules 16 and 17 will apply
mutatis mutandis in the case of travelling cinemas also.
Rule - 31. Inspection of travelling cinemas by Electric Inspector.
[(i)
No licence shall be granted to a
travelling cinema till the Electric Inspector to Government has, after
inspection, certified that the equipment is mechanically safe and is provided
with adequate safety apparatus:
Provided that if the
Electric Inspector is unable so to certify before the date on which it is
proposed to exhibit the films, the Licensing Authority may, after satisfying
himself that the inspection fee has been deposited, that the licensee has
furnished a copy of his tour programme and that the provisions of Rules 31 and
32 have been complied with, grant a provisional licence. The tour programme
shall forthwith be sent by the applicant to the Electric Inspector to
Government and he shall arrange to carry out his inspection as soon as possible
thereafter.
(ii) All
travelling cinemas whose stay in the district is likely to extend beyond one
month, shall have their installations inspected by the Electric Inspector to
Government.
(iii)
The fees, as may be prescribed through
notification by the State Government from time to time, shall be levied and
credited to the State Government for every initial inspection by the
Electric Inspector to Government and also for every subsequent inspection
rendered necessary by the detection of defects at a previous inspection which
in the opinion of the Electric Inspector make the installation unsafe.
Rule - 32. Refusal of licence to travelling cinema, if in dangerous proximity to other building.
The Licensing Authority may
refuse a licence to a travelling cinema if in his portion of the building or
structure is in dangerous proximity to any other building.
Rule - 33. Pandal used during special cinematograph exhibition or by travelling cinema.
(i)
In every pandal constructed of inflammable
material there shall be kept on each side an opening at least seven feet high
and eighteen feet wide. The opening may be closed by closed by tattis fixed on
split bamboo frame, fastened by twine on the inside but so as to easily
removable.
(ii)
Doors and openings not ordinarily in use may
be covered or closed by mats, screen or similar material so as to prevent
removal by light pressure from inside the building or structure.
Rule - 34. Fencing in vicinity of temporary building.
No external fencing shall be
allowed within ten feet of a temporary building.
Rule - 35. Notice for special cinematograph exhibition.
No Cinematograph exhibition
shall be given in any premises where such exhibition is not a regular feature,
unless notice has been given at least ten clear days before exhibition is due,
to the Licensing Authority by the licensee of such premises.
Rule - 36. Exemption of special cinematograph exhibition from the provisions of the rules.
Where a special cinematograph
exhibition is to be given in an institution, club or other place and it is not
practicable to provide therefor a fireproof enclosure, the Licensing Authority
may, for reasons to be recorded, dispense with the requirements of any of the
foregoing rules by specification in the licence. A space of six feet shall,
however, be railed off round the cinematograph apparatus if the provisions
applicable to temporary enclosure are for any reasons relaxed. No drapery and
no unprotected combustible material other than film or that composed by the
floor, shall be within six feet of the cinematograph apparatus. Before grating
any such licence the Licensing Authority shall ensure that adequate precautions
are taken against a probable outbreak of fire and for the safety of the film.
Rule - 37. Inspection of cinemas.
[(1)
In addition to the initial inspection for getting a certificate referred to in
Rule 5, every permanent building with electric installation shall be inspected
by the Electric Inspector or his representative once every year ; if at any
such inspection any defects in the installation are noticed he may make further
Inspections at any time of the year to satisfy himself that the management has
removed defects satisfactorily.
(2) The fees, as may be prescribed through
notification the State Government from time to time, for initial and annual
inspections and any subsequent inspection, rendered necessary by the existence
of defects at the initial or annual inspection, by the Electric inspector or
his representative, shall be payable by the management and shall be credited to
the revenues of the State.
(3) Besides the inspection made before the grant
of a licence, the Licensing Authority shall inspect or cause to be inspected
any cinema within his jurisdiction at such intervals as it may deem necessary.
(4) An inspection book shall be maintained by the
licensee in which all such inspection notes shall be recorded.
Rule - 38. Removal of defects.
[The
Licensing Authority shall cause notice to be given to the licensee requiring
him to remove the defects ascertained within a period which shall be prescribed
in the notice.
Rule - 39. Fee for cinematograph licence.
[The
fee payable by the licensee for the grant or renewal of a permanent or
temporary licence under the Act or for the issue of a duplicate copy thereof
shall be levied at the following rates/ scales viz.
(i)
For the grant or renewal of a permanent
cinema at the rate of Rs. 300.00 (Rupees three hundred) per month or part
thereof
(ii)
For the grant or renewal of a temporary
licence for travelling cinemas for a period
|
|
Rs.
|
|
(a) not exceeding one month
|
75.00
|
|
(b) exceeding one month but not exceeding three months
|
225.00
|
|
(c) exceeding three months but not exceeding six months
|
450.00
|
(iii)
Fee for the issue of a duplicate copy of
permanent or temporary licence to the licensee shall be 75 per cent of the
respective fee for the original licence as prescribed above.]
Rule - 39-A. Fee for inspection of places proposed for construction of permanent building.
[The
fee payable by the applicant for inspection of site plans and building
specifications, under Rule 3 shall be paid at the rate of Rs. 1,000 per
application.]
Rule - 40.
An application for renewal
of licence shall be made one month before the date of expiry of the licence,
failing which a penalty or Rs. 5 shall be leviable in addition to the renewal
fee. The period of validity of permanent licences which is for a year as
provided in Rule 9 shall expire on March 31 each year.
Rule - 41. Control of sound from cinemas.
When granting or renewing
any licence the Licensing Authority may prescribe the distance beyond which
sound shall not travel from the cinema. Licensees shall not cause noise outside
cinemas by the use of loudspeakears, gramophones, trumpets or drums, etc.
Rule - 42. Booking offices.
Booking offices may be so
situated as not to cause any overcrowding inside verandahs and main entrance.
If, necessary, a separate window with sufficient standing space protected
by rail for the use of ladies only may be provided if so required by the
Licensing Authority.
Rule - 43. Revocation or suspension of licence.
(i)
The Licensing Authority may at its discretion
revoke or suspend to the licence granted to any cinema within its jurisdiction
if it is satisfied
(a)
that the licensee is responsible for a breach
of one or more provisions of the Act, or these rules, or any condition of the
licence,
(b)
that any unauthorized alteration is made in
the building or the seating arrangement or enclosure, or
(c)
that the building and installations are not
maintained in proper order, or
(d)
that the licensee has failed without
sufficient cause to comply with any direction given under the Act, or under
these rules by an authority competent to issue such direction, or
(e)
that the cinema is issued or conducted in a
manner prejudical to the public interest.
(ii)
A licensee aggrieved by an order passed under
the preceding clause may appeal to the State Government within a period of
thirty days from the date of service of such order.
(iii)
The order shall be deemed to be duly served
if it is tendered to the licensee, or, where in the opinion of the Licensing
Authority personal service cannot be effected, if a copy of the order is
affixed at a prominent place on the premises owned or controlled by the
licensee.
Rule - 44. Imposition of composition charge while granting exemption under Section 10 of the Act.
[The
composition charges payable under Section 13 (2) (aa) of the Uttar Pradesh
Cinemas (Regulation) Act, 1955 while granting exemption from the provisions of
specific rules under Section 10 of the Act, shall be as under on such
conditions and restrictions as may be imposed.
The exemption shall come
into force only after the composition charge has been deposited in the
Government treasury and the conditions and restrictions have been complied
with.
COMPOSITION
CHARGES
|
Serial No.
|
Exemption from rule
|
Composition charge
|
|
|
|
|
|
|
|
Rs.
|
|
1.
|
Rule. 3(3)
|
50,000
|
|
2.
|
Rule8 (2)
|
35,000
|
|
3.
|
Rule8 (3)
|
40,000
|
|
4.
|
Rule14 (2)
|
45,000
|
|
5.
|
Rule18
|
15,000
|
APPENDIX
I
[See
Rules 2 (v) and 7]
Form
of licence under the Cinematograph Act, 1918
Government (Seal) of India
No.
(a)
............................................................................................................. situated
at
(b)
......................................................................................
within the District of
...................................................................................
is licensed under Section 3 of the Cinematograph Act, 1918 (Act II of 1918), as
a place where exhibitions by means of a cinematograph may be given
from...................................................... ..................................................19,
to........................................................... .....................,
19, both days inclusive.
(c)
This licence has been granted to
(c).................................................................. ...........................................................................
and shall be terminated forthwith if the said
(c)..........................................................................................
ceases to own, to hold on lease or to manage the said
(a).........................................................
This licence is granted subject
to the condition set forth in rules issued by the State Government and to the
further conditions
(1)
that the said
(c)........................................................................................ ..........................................................................
shall not exhibit, or permit to be exhibited in the said
(a)....................................................................................... ...................................................
any film other than a film which has been certified as suitable for public
exhibition by any authority constituted under section 6 of the Cinematograph
Act, and which, when, exhibited, displays the prescribed mark or that
authority, and has not been altered or tampered with in any way since such mark
was affixed thereto,
(2)
that the said
(c)....................................................................................... .......................................................
shall cause to be exhibited at each performance given after the 30th September,
1946, in the
(a)........................................................ ..........................................................................
one or more 'approved' films the total length of which is not less than one
thousand feet or an "approved" film exceeding 750 feet in length in
case of cinemas exhibition 35 M.M. films and 400 feet in case of cinemas
exhibiting 16 M.M. films and shall comply with any direction which the Uttar
Pradesh Government may by general or special order give as to the manner in
which 'approved' films shall be exhibited in the course of any performance.
Note. 'An approved film'
means a cinematograph film approved by the Central Government or by the
Government of Uttar Pradesh for the purpose of exhibition in compliance with
condition (2) of the licence.
(3)
that the said
(c)................................................................................... ............................................................
shall not exhibit or permit to be exhibited in the said
(a)...........................................................................................
to any person who is not an adult any film which has been certified by an
authority constituted under section 6 as suitable for public : exhibition
restricted to adults.
Note. This condition shall
not be construed as prohibiting the exhibition of a film in respect of which
'A' certificate bas been granted to children in arms below the age of three.
(4)
that the said
(c)............................................. shall not exhibit or cause to
be exhibited at any performance in the said
(a)............................................................. (1) any
advertisements regarding sexual diseases ad medicines to correct sexual
disorders or purporting to assist the childess in begetting children, etc. and
(2) any indecent, obscene, immoral or suggestive advertisements, pictures or
posters on the premises of the said (a)
(5)
that the said
(c)........................................................................................
shall allow an officer deputed by the District Magistrate or Superintendent of
Police to inspect at any time the films proposed for exhibition.
(6)
that the said
(c)........................................................................................
shall send previous information of every film proposed for exhibition to the
District Magistrate together with the synopsis at least on week or, for good
and sufficient reasons accepted by the District Magistrate upon application by
the licensee, three days before exhibition is proposed.
[(7)
that the said
(c)................................................................................
shall allow the following officers to inspect
(a)................................................................ situated
at
(b).......................................................................................
in order to see that the rules issued by the State Government are being
observed,
(i)
the Commissioner, Deputy Commissioner,
Assistant Commissioner, District Entertainment Tax Officer and Inspector of the
Entertainment and Betting Tax Department.
(ii)
Regional Fire Officer,
(iii)
Medical officer of Health,
(iv)
not exceeding two police officers not below
the rank of Sub-Inspector deputed by the District Magistrate in consultation
with the Superintendent of Police, and
(v)
not exceeding two Magistrates as nominated by
designation by the Licensing Authority, and]
(8) that the total number of seats in the
auditorium and the seats for each class shall not exceed the number specified
in the Schedule thereto appended nor shall the nubmer at the description of
fire appliances, exhaust fans, electric fans or sanitary requirements be less
than therein specified,
(9) that
it shall be open to the Licensing Authority to amend or revoke the licence,
(10) that the said
(c).................................... for the storage of cinematograph films
under Rule 24 of the Uttar Pradesh Cinematograph Rules, 1951, shall comply with
conditions 1 to 10, specified in licence form "C" as prescribed under
Article 1 of Schedule III of the Cinematograph Film Rules, 1948, as amended
from time to time.
|
Dated..................................19
|
District Magistrate
|
SCHEDULE
|
|
Total number of seats
|
Fire appliances
|
Exhaust fans
|
Electric fans
|
Sanitary requirements including number of latrine seats
and places for urinating
|
Remarks
Details of certificates and plans accompanying the
application mentioned in rule 4 should be given and a copy of the plan should
be attached duly certified by the Licensing Authority to the licence granted.
|
|
Class Number of seats
|
Description
Number Location
|
Description and size
Number
|
Description and size
Number
|
|
APPENDIX
II
[See
Rule 26 (ii)]
Form
of permit for Cinematograph operator
Permit No................
Whereas
Sri..................................(Particulars............................................... ......................................................
and (Address)............................................... has been
examined and is found qualified to perform the duties of an operator, he is
hereby permitted under Rule 26 of the Uttar Pradesh Cinematograph Rules, 1951,
to operate a cinematograph machine within Uttar Pradesh, for a period of three
years ending........... .......................................................................................19
. The licence fee of Rs. 10 (ten) payable for this permit has been realised and
credited to the state revenues.
Licensing Authority.
Place.............................
Date..............................