Section 5(iv) in Punjab Cinemas (Regulation) Rules, 1952
(iv)Application under sub-section (ii) of this rule [shall subject to the condition mentioned in Rule 31A be submitted] [Haryana Government Notification published in Haryana Government Gazetted Legislative Supplement Part III, dated 7.4.81.] to the licensing authority before any alteration necessary for the adaptation of the premises for cinematographic exhibition are taken in hand, or in the case of a new building, before its construction is begun.
